Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Tamilnadu - Subsection Section 12(2) in Tamil Nadu Money-Lenders Rules, 1959 (2)Notwithstanding anything contained in sub-rule (1), where the debtor agrees in writing to the statement being delivered personally, it shall not be necessary to send it by registered post.
