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 66I] [Entire Act] State of Tamilnadu - Subsection Section 66I(4) in Chennai City Municipal Corporation Act, 1919 (4)An offence punishable under sub-section (3) shall,be cognizable.Explanation. - In this section, the expression "polling officer" has the same meaning as in section 66-H.
