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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(1) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006

(1)The Government may, at any time, appoint any person to investigate or enquire into the working of the Board or scheme and submit a report to the Government in that behalf.