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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Haryana - Subsection

Section 31(9) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(9)In addition to the fee or additional fee levied under sub-rule (8) the Committee may recover from the defaulter [a] [Substituted by Haryana Notification dated 26.3.1982.] penalty equal to the fee or additional fee so levied.