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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(1)Every application for renewal shall be made not less than one month before the date of expiry:Provided that for good and sufficient reasons to be recorded in writing, the market committee may condone the delay in submitting the application for renewal for a period not exceeding one month from the date of expiry of the licence on payment of Rs. 10 (Rupees ten only).