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 31Q] [Entire Act] State of Gujarat - Subsection Section 31Q(3) in Gujarat Agricultural Produce Markets (Amendment) Act, 2007 (3)The agricultural produce covered under contract farming agreement when sold, shall be liable to such market fees as may be prescribed by the Board.
