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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Tamilnadu - Subsection

Section 46(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(2)The Secretary shall conduct the annual inspection of every market and check-post within the area of the jurisdiction of the market committee. The inspection questionnaire shall be in the form as may be specified by the Government, from time to time. The Director shall review the inspection report submitted by the Secretary under this sub-rule, within three months from the date of submission of the inspection report.