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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(1)(a) in Tamil Nadu Palm Products Development Board Act, 1993

(a)the Board has, without reasonable cause or excuse, made default in the discharge of its duties, or in the performance of its functions, imposed or entrusted by or under this Act, or exceeded or abused its powers, or