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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Tamilnadu - Subsection

Section 61(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(2)The bill, voucher or receipts relating to any payment from the permanent advance made by an Officer subordinate to the executive authority concerned shall be sent to the executive authority as early as possible for sanction.