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 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(2) in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992

(2)A society aggrieved by the order of the Authorised Officer under sub-rule (1) shall appeal to the Trustee within 2 (two) months from the date of receipt of the order. The orders of the Trustee in the matter shall be final.