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[Cites 0, Cited by 0] [Section 23A] [Entire Act]

State of Punjab - Subsection

Section 23A(3) in The Punjab Agricultural Produce Markets Act, 1961

(3)If any dispute arises as to the refund of any fee retained by a Committee by virtue of sub-section (1) and the question is whether the burden of such fee was passed on by the licensee to the next purchaser of the concerned agricultural produce, it shall be presumed unless proved otherwise that such burden was so passed on by the licensee.