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 8] [Entire Act] State of Tamilnadu - Subsection Section 8(5) in Tamil Nadu Commission for Protection of Child Rights Rules, 2012 (5)Unless specifically authorized by the Chairperson, no action shall be taken by the Commission on the minutes of the meetings until the Chairperson approves the same.
