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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2) in The Tamil Nadu State Agricultural Council Act, 2009

(2)Any agricultural institution in the State of Tamil Nadu which grants an agricultural qualification not included in the Schedule may apply to the Government to have such qualification recognized and the Government, after consulting the Council, may by notification, amend the Schedule, so as to include such institution and such qualification therein when granted after a specified date.