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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

(2)The notification shall state that any objection or suggestion which may be received by the Government, within such period as may he specified in the notification, shall be considered by them.A copy of the notification shall also be published in such other manner as may be prescribed.