Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] State of Tamilnadu - Subsection Section 27(4) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991 (4)A fee of Rs. 10 (Rupees ten only) shall be payable for every amendment to a licence and a certified copy of it.
