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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(2)(e) in Tamil Nadu Money-Lenders Act, 1957

(e)the procedure which should be followed and the powers which may be exercised by the authorities exercising functions, holding inquiries and hearing appeals under this Act.