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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(2)Every market committee and Board shall follow the procedure outlined in the Tamil Nadu Treasury Code and the Tamil Nadu Financial Code and the orders issued by the Government from time to time, and also the Forms and Registers prescribed therein for preparation, drawal, etc., of monthly pay bill and all other establishment bills.