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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(3)(i) in Tamil Nadu Cotton Control Rules, 1954

(i)The Director shall, at his discretion, authorize in the form prescribed in Schedule B any person or co-operative society or agency to sell pure seeds of standard cotton. The authorization shall be subject to such terms and conditions as maybe prescribed by the Director from time to time. The names and addresses of the authorized persons, co-operative societies and agencies shall be notified by (he Director in the [Fort St. George Gazette] [Now Tamil Nadu Government Gazette.] within a month from the date on which the authorization is made.