Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Tamilnadu - Subsection

Section 116(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(2)The authority shall state in writing the reasons for his decision in respect of every disallowance, surcharge or charge and communicate by registered post a copy thereof to the person against whom it is made.