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 113(3)] [Section 113] [Entire Act]

State of Tamilnadu - Subsection

Section 113(3)(c) in Tamil Nadu Educational Rules

(c)A Certificate of conduct signed by the District Educational Officer or the Chairman of a Municipal Council or the Manager or Principal, or Headmaster of a recognised College or Secondary School shall be accepted.