Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(3) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(3)Every Head of market shall maintain separate permanent registers for different licences under the Act, pertaining to the area of jurisdiction of the market in Form 7 and a Register of demand and collection of licence fee in Form 8.