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 4] [Entire Act] State of Tamilnadu - Subsection Section 4(2) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987 (2)The Censor Officer appointed under sub-section (1) of section 5 shall be the Member-Secretary to the Board.
