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 9A] [Entire Act] State of Tamilnadu - Subsection Section 9A(4) in Tamil Nadu Medical Registration Act, 1914 (4)The [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government shall have power to cancel any delegation made under sub-section (3).
