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[Cites 0, Cited by 2] [Section 43(2)] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(2)(vii) in The Punjab Agricultural Produce Markets Act, 1961

(vii)management of the market maximum fees which may be levied by a Committee in respect of the agricultural produce bought or [sold by licensees or sold by producers] [Inserted by Punjab Act 3 of 1983.] in the notified market area and the manner and the basis thereof, and the recovery and disposal of such fees ;