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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(2) in The Tamil Nadu State Agricultural Council Act, 2009

(2)Where a renewal fee is not paid within the said date, the Secretary shall remove the name of the defaulter from the register after giving a notice in such manner as may be provided in the regulation:Provided that a name so removed may be restored to the register on payment of such fee in such manner as may be provided in the regulation.