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 36 in The Bharathiar University Statutes 36. Statute 35. - A member speak to the question under consideration. - The Chairman may direct a member who persists in irrelevance or tedious repetitions either of his own arguments or the arguments used by other members to discontinue his speech.
