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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(3) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(3)If the trader fails to remove the agricultural produce bought and stored by him under the foregoing sub-rules, the Head of market shall sell such agricultural produce. The provision of sub-rule (4) of rule 39 shall mutatis mutandis apply to the removal and sale under this sub-rule.