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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(2) in The Tamil Nadu State Agricultural Council Act, 2009

(2)An order under sub-section (1) may direct that any person whose name is ordered to be removed from the register shall be ineligible for registration under this Act, either permanently or for such period as may be specified in that order.