Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 77] [Entire Act] State of Tamilnadu - Subsection Section 77(3) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991 (3)Any amount which can be brought under the revenue head of account shall be credited only under the revenue head of account.
