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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(1)(a) in Tamil Nadu Palm Products Development Board Act, 1993

(a)twenty-five lakhs of rupees in the case of replacement, reconstruction, structured, alterations, adaptations, conversions, improved fixtures, fittings, and machinery and other works of improvement not involving extensions, enlargements or additions to existing works or works previously in use; or