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[Cites 0, Cited by 4] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(5) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

(5)Any notified agricultural produce taken or proposed to be taken out of a notified market area exceeding such quantity as may be prescribed shall be accompanied by a permit issued by the Secretary of the market committee subject to the by-laws made in this behalf by the market committee