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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(2) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019

(2)The Government shall designate such number of officers not below Group 'B' from the Department of Agricultural Marketing and Agri Business, as may be necessary, called as Designated Officers to exercise the powers and to perform the functions assigned to them under this Act.