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State of Tamilnadu - Section

Section 28 in The Tamil Nadu State Agricultural Council Act, 2009

28. Privileges of person whose name is entered in the register.

- Subject to the conditions and restrictions laid down in this Act, every person whose name is borne on the register shall be entitled according to his qualifications to practice as an agricultural practitioner and to recover in due course of law in respect of such practice, any expenses, charges and fees to which he may be entitled.