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State of Meghalaya - Section

Section 36 in The Garo Hills Cotton Jute and Ginger Trade Regulation, 1980

36.

The Hat lessee shall collect the tolls on cotton, jute and ginger brought for sale into the scheduled hat or hats under his lease as per rate fixed under Section 21 of the Garo Hills Autonomous District Market Tax Regulation of 1970 as amended.