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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2) in Tamil Nadu Padani Rules, 2017

(2)The licensee shall be bound by all the directions issued by the Government or the Licensing Authority, relating to tapping of padani, its possession, transport, storage, distribution and sale or for manufacture of products from padani which may be issued, from time to time, under the Act or the rules made thereunder.