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 5] [Entire Act] State of Tamilnadu - Subsection Section 5(b) in The Rules for the Grant of Marriage Advance to Coimbatore Municipal Corporation Employees (b)An employee, either permanent or with not less than 10 year of regular service, shall stand surety to only one employee.
