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 5] [Entire Act] State of Tamilnadu - Subsection Section 5(4) in Tamil Nadu Public Libraries Act, 1948 (4)The member referred to in clause (c) of sub-section (2) or in clause (e) of sub- section (3), as the case may be, shall be the Secretary of the Local Library Authority concerned.
