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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(3)(ii) in The Gujarat Agricultural Produce Markets Act, 1963

(ii)The market committee may collect user charges for allowing the trade as provided in clause (i), at the rate not less than thirty paise and not exceeding two rupees per every hundred rupees.]