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 113] [Entire Act] State of Tamilnadu - Subsection Section 113(i) in Tamil Nadu State Housing Board Act, 1961 (i)all other receipts by the Board which, are not, required by section 111 to be created to the capital account.
