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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(1) in The Tamil Nadu State Agricultural Council Act, 2009

(1)After the establishment of the Council, the Secretary of the Council may, on an Application made in such form and in such manner, as may be prescribed, by any such person, if satisfied that the person concerned possesses agricultural qualification, enter his name in the register.