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[Cites 0, Cited by 1] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(3) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

(3)If any notified agricultural produce liable to payment of fee under subsection (1) is found to have been processed without payment of fee payable in respect of that produce, the fee shall be levied and recovered on the equivalent quantity of the notified agricultural produce notwithstanding such process.