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 18] [Entire Act] State of Tamilnadu - Subsection Section 18(1) in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016 (1)The parties to any case or their counsel may be allowed to inspect the record of the case on making an application in writing to the Registrar.
