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

State of Tamilnadu - Subsection

Section 24(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(1)Every application for grant or renewal or duplicate of a licence under section 8 of the Act shall be in Form 1 and to operate as a broker, weighman, measurer, trader and warehouseman in Form 2 and subject to the conditions specified therein.