The Secretary to Government Health and Family Welfare Department Government of Tamil Nadu Secretariat Chennai-9, The Commissioner of Indian Medicine and Homeopathy Chennai-106, The Principal Government Ayurveda Medical College Kottar Kanniyakumari District and The Principal Government Siddha Medical College No. 2, Lingarkana Street Trivandrum Road (Palayamkottai) Tirunelveli vs The Secretary to Government Dept of Ayush Govt of India Ministry of Health and Family Welfare Dept IRCS Buldg 1 Red Cross Buldg New Delhi-110 001, The Secretary Central Council of Indian Medicine 61-65 Institutional Area Janakpuri New Delhi-110 058 and The Registrar The Tamil Nadu Dr. MGR Medical University Chennai-32

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        Particular Correct Method Outcome
        All Words Territorial Jurisdiction System will search all the judgements wherein both the words Territorial and Jurisdiction exist. Both the words Territorial and Jurisdiction might or might not be together in the search results.
        Usage of Near in All Words Murder Weapon Not Found @Near 10 System will search for judgements wherein all the words in the String "Murder Weapon Not Found" are present and are not separated by more than 10 words
        Correct Method Outcome
        Territorial Jurisdiction System will search the exact phrase "Territorial Jurisdiction" i.e. the outcome will be all the judgements wherein both the words Territorial Jurisdiction are together.
        Particular Correct Method Outcome
        OR "Territorial Jurisdiction" OR "Section 138 NI Act" System will search for judgements wherein either or both of the phrases (I.e. "Teritorial Jurisdiction" or "Section 138 NI Act" are present as it is.
        AND "Territorial Jurisdiction" AND "Section 138 NI Act" System will search for judgements wherein both the phrases (I.e. "Teritorial Jurisdiction" and "Section 138 NI Act") are present as it is.
        NOT "Territorial Jurisdiction" NOT "Section 138 NI Act" System will search for judgements wherein the phrase "Teritorial Jurisdiction" is present but the phrase "Section 138 NI Act" is not present.
        ex1:- ("Claim Compensation" AND "Head Injury") NOT Death
        ex2:- "stop payment" AND ("dishonour of cheque" OR "signature of differ")
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