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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(4)(h) in Rules Regarding Returns of Establishments

(h)Markets. - Income from cattle sale registration fee or taxes, fee from markets and slaughter-houses, fees from brokers and weighmen. cotton weighing fees, and amount spent on markets-Charges for collection of market dues and fees-Any new market buildings constructed-Variations in income and expenditure.