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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Tamilnadu - Subsection

Section 109(ii) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(ii)if the interest of the Government is adversely affected or if the Government are a party to the case, shall obtain orders of the Government as to whether an appeal shall be filed in the case.