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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(2) in The Tamil Nadu State Agricultural Council Act, 2009

(2)The Government may also, by notification, appoint a date on or before which application for registration, shall be made in such form and in such manner as may be prescribed, to the Registration Tribunal. The application for registration shall be accompanied by such fee not exceeding one thousand rupees, is may be prescribed.