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 5] [Entire Act] State of Tamilnadu - Subsection Section 5(3) in Tamil Nadu Khadi and Village Industries Board Rules, 1960 (3)Before action is taken under sub-rule (1) the Government shall give the member an opportunity to show cause why action as proposed should not be taken by the Government.
