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[Cites 0, Cited by 2] [Section 48(1)] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(1)(b) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

(b)being a licensee under this Act, fails either to submit the reports and returns to the market committee as specified in its by-laws or to produce accounts, records, etc., when demanded by any officer or servant of the market committee duly empowered, or