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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(2)The application for grant or renewal or duplicate of a licence under this rule shall be accompanied by a copy of receipt for payment of fee specified in rule 27 and sent to the market committee through the concerned Head of market.