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 16] [Entire Act] State of Tamilnadu - Subsection Section 16(3) in Tamil Nadu Local Bodies (Election of Members to the District Planning Committee) Rules, 1999 (3)No person who has given a notice of withdrawal of his nomination under sub-rule (1) shall be allowed to withdraw his notice again.
