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State of Tamilnadu - Section

Section 4 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

4. Copy of the Act, Rules, etc., to be kept in the Office.

- The Board or market committee shall keep up-to-date copies of the Act, all the Rules, regulations, bylaws and notifications made or issued thereunder for perusal at the office of the Board or market committee, as the case may be, free of charge and another set thereof, in the safe custody for reference in the Office.