Section 48(1)(e) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(1)(e) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

(e)prevents or obstructs, entry, inspection and verification of any notified agricultural produce, weights and scales and accounts relating to the transactions of such produce in any premises either licensed or liable to be licensed under this Act by any officer or servant of the market committee empowered by the Director in this behalf, or

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State of Tamilnadu - Subsection

Section 48(1)(e) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987