Section 31(2)(b) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019

[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(2)(b) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019

(b)all the powers, functions and duties which may, by or under the provisions of this Act, be exercised or discharged by or on behalf of the Authority shall, until the Authority is reconstituted be exercised by the Administrator or Board of Administrators or by person appointed by the Government under sub-section (1); and

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State of Tamilnadu - Subsection

Section 31(2)(b) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019