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 17(1)] [Section 17] [Entire Act] State of Tamilnadu - Subsection Section 17(1)(c) in Management and Preservation of Properties of Religious Institutions Rules (c)whether either generally or for any class or specifically for any particular case, supplies shall be obtained by contract or otherwise.