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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(2) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006

(2)The Board shall give to the person so appointed all facilities for the proper conduct of the investigation or enquiry, and furnish to him such documents, accounts or information in possession of the Board as he may require.