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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

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

(a)in respect of matters relating to the High Court, the Government Pleader, Additional Government Pleader, Special Government Pleader, Government Advocate, Public Prosecutor, Additional Public Prosecutor, Government Advocate (Criminal) in the High Court, [Chennai] [Substituted for 'Madras' by the Tamil Nadu Act 28 of 1996.];