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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Tamilnadu - Subsection

Section 51(2) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

(2)All fines imposed by a Court under this Act shall, on recovery, be credited to the revenues of the State and the total amount so credited during any financial year shall be contributed by the Government to the Market Committee Fund.