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[Cites 0, Cited by 1] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

(2)The validity of the levy or collection of any fee or other amount made under this Act or the liability of any person to any fee or other amount so assessed or levied shall not be questioned in any criminal court in any prosecution or other proceeding whether under this Act or otherwise.