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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Tamilnadu - Subsection

Section 46(3) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(3)Any Officer nominated by the Government in this behalf shall conduct annual inspection of the office of the Board. The inspection questionnaire shall be in the form as may be specified by the Government, from time to time. The Government shall review the inspection report under this sub-rule.