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

State of Jharkhand - Subsection

Section 27A(6) in Jharkhand Agricultural Produce Markets Act, 2000

(6)On the date specified in the notice or as soon thereafter as the case may be, the sub-committee, after examining the accounts and other evidence produced by the trader and such other evidence, as the sub-committee, may by notice in writing require at the specified place, shall proceed to assess the amount of market fee leviable on the trader.