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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2)(d) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

(d)three officials nominated by the Government in consultation with the Director of whom one shall be the officer in-charge of the district in the Government Department of Agriculture, and two shall be the officers in-charge of the district in any two of the Government Departments of Animal Husbandry, Forestry, Fisheries, Horticulture, Sericulture or Oil seeds.