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[Cites 0, Cited by 0] [Section 27AA] [Entire Act]

State of Jharkhand - Subsection

Section 27AA(b) in Jharkhand Agricultural Produce Markets Act, 2000

(b)in any other case, within 4 years of the expiry of such period, the Assessment Sub committee shall serve on the trader a notice containing all the stipulations which may be included in a notice in Form 'C and proceed to assess or re-assess the amount of fees due from the trader in respect of the amount of transaction of sale or purchase by such trader.]