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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(2)Where an application is made under rule 24, the licence or renewal shall be deemed to have been granted until specific orders granting or renewing the licence are passed by the market committee on the application made.