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

State of Jharkhand - Subsection

Section 29(1) in Bihar State Regulation of Cold Storages Act, 1992

(1)Every licensee shall, from time to time, fix the maximum charges for storing Agricultural produce in the Cold Storage or for any other service rendered in connection therewith and different charges may be fixed for different Agricultural produce.