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

State of Tamilnadu - Subsection

Section 3(3) in Tamil Nadu Regulation of Jallikattu Act, 2009

(3)A permission granted under sub-section (1) shall be—
(a)valid for such area, for such period and for such purposes, as may be specified therein;
(b)subject to such conditions and restrictions as may be specified therein.