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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(3) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(3)The Head of market shall see that prompt payment is made by trader after the sale is concluded:Provided that he or any of his subordinates shall not be party for effecting disbursement of any amount to the producer.