Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] State of Jharkhand - Subsection Section 27(3) in Jharkhand Agricultural Produce Markets Act, 2000 (3)The fee chargeable under sub-section (1) shall not be levied more than once on a notified agricultural produce in the same notified Market Area.]
