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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Himachal Pradesh - Subsection

Section 60(2) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(2)The Secretary of the Committee shall accept or reject the statement submitted to him under sub-section (1) after necessary examination and verification on the basis of information duly available in the Committee and shall assess the balance amount payable by the functionary and levy the assessed amount.