Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] State of Tamilnadu - Subsection Section 38(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991 (2)The receipt of deposit of notified agricultural produce under section 26 of the Act shall be in Form 22 and subject to the conditions specified therein.
