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[Cites 0, Cited by 0] [Section 46(5)] [Section 46] [Entire Act]

State of Tamilnadu - Subsection

Section 46(5)(a) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(a)Notwithstanding anything contained in the foregoing rules, every inspection conducted by the Director or any other Officer authorised by him or by the Secretary, in the course of performing their duties or for the purpose of supervision of the markets, check-posts, etc., either by surprise or by the prior intimation shall be with reference to a questionnaire in Form 28 and subject to the instructions issued by the Government, from time to time.