Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(3) in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978

(3)The Government shall appoint one of the members of the nuclear installation local authority to be its Chairman and another member to be its Secretary.