Section 25(3)(a) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(3)(a) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

(a)that the fee or other amount payable in respect of the notified agricultural produce has been paid or the provisions of this Act and the rules made under this Act or the notification or order or licence issued under this Act are complied with, the said officer or servant shall release the animal, vessel, cart or other vehicle with the notified agricultural produce; or

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State of Tamilnadu - Subsection

Section 25(3)(a) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987