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 2] [Entire Act] State of Tamilnadu - Section Section 30 in The Tamil Nadu Catering Establishments Rules, 1959 30. [] [Re-numbered by S.R.O. No. A-1/76, dated the 30th December, 1975.] Prescribed authority for the purpose of clause (14) of section 2. - The prescribed authority for the purpose of clause (14) of section 2 shall be the Inspector.
