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 13] [Entire Act] State of Tamilnadu - Subsection Section 13(3) in Tamil Nadu Maritime Board (Procedure For Meeting of The Board and Its Committee) Regulations, 1997 (3)The resolution with or without an amendment or amendments as finally carried under clause (2) shall be deemed to be the decision of the Board.
