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 6(15)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(15)(v) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(v)If any objection is made to any voting paper on the ground that it does not comply with the instructions therein or to the rejection by the Retiring Officer of a voting paper, it shall be decided at once by the Returning Officer whose direction shall be final.