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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(1) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019

(1)The Government may, after due appropriation made by the State by law in this behalf, make to the Authority grants of such sums of money, at the initial stage, as may be prescribed, for being utilized for the purposes of this Act.