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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(1) in The Tamil Nadu State Agricultural Council Act, 2009

(1)The Council may, with the previous approval of the Government, make regulations, not inconsistent with the provisions of this Act and the Rules made under Section 42, to carry out the purposes of this Act.