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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(3) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

(3)The market committee may, with the previous approval in writing of the Government, establish, within the notified market area, such number of subsidiary markets as may be necessary providing such facilities as the Government may, from time to time, direct, for the purchase and sale of the notified agricultural produce.