Section 32(6) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(6)The Authority shall furnish to the Government at such time and in such form and manner as may be prescribed, or as the Government may direct, returns, statements and other particulars in regard to any proposed or existing programme for the promotion and development of contract farming and services, as the Government may, from time to time, require.
