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 27A] [Entire Act] State of Jharkhand - Subsection Section 27A(4) in Jharkhand Agricultural Produce Markets Act, 2000 (4)The sub-committee shall levy the fee payable under section 27 on the basis of the return furnished under sub-section(2).
