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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Tamilnadu - Subsection

Section 44(2) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019

(2)In particular, and without prejudice to the generality of the foregoing powers, the Government may make rules relating to the matters which may be or is required to be prescribed by rules.