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[Cites 0, Cited by 3] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

(2)The fee referred to in sub-section (1) shall be paid by the purchaser of the notified agricultural produce concerned:Provided that where the purchaser of a notified agricultural produce cannot be identified, the fee shall be paid by the seller.