Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30(13)] [Section 30] [Entire Act] State of Punjab - Subsection Section 30(13)(ii) in The Punjab Agricultural Produce Markets (General) Rules, 1962 (ii)No Markets fee shall be levied on fruits and vegetables purchased by fruit and vegetable processing industries through contract framing.