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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

(2)A notification under section 3 or under sub-section (1) shall have full force and effect notwithstanding any irregularity or defect in the publication of a copy of such notification.