Section 36(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

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State of Tamilnadu - Subsection

Section 36(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(2)The quantity up to which the notified agricultural produce which can be purchased by a person for his own domestic consumption under clause (a) of sub-section (2) of section 8 of the Act shall be as follows:-

1.	Notified cereals.	200 kgs.
2.	Notified pulses.	50 kgs.
3.	Notified oilseeds.	25 kgs.
4.	Tamarind.	10 kgs.
5.	Chillies.	10 kgs.

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State of Tamilnadu - Subsection

Section 36(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991