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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

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

(c)in respect of the city of [Chennai] [Substituted for 'Madras' by the Tamil Nadu Act 28 of 1996.], the City Government Pleader, Additional City Government Pleader, City Public Prosecutor, Additional City Public Prosecutor; and