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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(1) in The Tamil Nadu State Agricultural Council Act, 2009

(1)For the purposes of preparing the first Tamil Nadu State Agricultural Practitioners Register, the Government shall, by notification, constitute a Registration Tribunal consisting of three persons holding agricultural qualifications and also appoint a Registrar holding agricultural qualifications who shall act as Secretary of the Tribunal.