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] [Entire Act] State of Tamilnadu - Section Section 59 in Bye-Laws of the Tamil Nadu Medical Council 59. The Registrar, as Secretary, shall conduct, have charge of the correspondence of the Council, and shall issue all requisite notices in the manner required under these by-laws.
