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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Punjab - Subsection

Section 29(2A) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(2A)[ The additional fees shall be realised from the producer by the licensee through whom the producer sells the agricultural produce and if the sale is made by the producer direct to a licensee the additional fees shall be realised by the licensee from out of the sale proceeds of the agricultural produce; and] [Inserted vide Notification No. GSR 154/PA. 23/61/S. 43 Amd (22)/82 dated 29th November, 1982.]