Section 27(2)(a) in The Punjab Agricultural Produce Markets Act, 1961

[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(2)(a) in The Punjab Agricultural Produce Markets Act, 1961

(a)Every Committee shall out of its fund pay to the Board as contribution such percentage of its income derived from licence fee, market fee and fines levied by the Courts as is specified below to defray expenses of the office establishment of the Board and such other expenses incurred by it in the interest of the Committees generally and also pay to the State Government the cost of any special or additional staff employed by the State Government in consultation with the Committee for giving effect to the provisions of this Act in the notified market area -

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State of Punjab - Subsection

Section 27(2)(a) in The Punjab Agricultural Produce Markets Act, 1961