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[Cites 0, Cited by 0] [Section 30(13)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(13)(iii) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(iii)[For new fruit and vegetable processing units who have not established the contract framing relationship with farmers shall be granted exemption from the market fee for a period of two years to source their raw material from the farmers [:] [Sub-rule Added by Punjab Notification No. G.S.R. 96/P.A. 23/61S.43 Amd. (58)/2001 dated by 11.9.2001.]]