Legal Document View

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
[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1)(ii) in Tamil Nadu Rosewood (Conservation) Rules, 1995

(ii)such order shall be liable to be cancelled or modified for good and sufficient reasons to be recorded in writing after giving the applicant a reasonable opportunity of being heard.