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

State of Jharkhand - Subsection

Section 27B(2)(a) in Jharkhand Agricultural Produce Markets Act, 2000

(a)In case of an appeal against the order of assessment and levy of market fee under sub-section (7) of section 27A or section 27AA one third of the fee assessed as due against him or the admitted amount of fee whichever is higher.