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[Cites 0, Cited by 0] [Section 143B] [Entire Act]

State of Tamilnadu - Subsection

Section 143B(2) in Tamil Nadu Panchayats Act, 1994

(2)Every application for grant of a certificate of registration shall be made in such form and contain such particulars as may be prescribed and shall be accompanied by such fee not exceeding fifteen thousand rupees, as may be prescribed.