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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Tamilnadu - Subsection

Section 84(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(1)Every market committee shall pay to the Board 15 per cent of its receipt derived from licence fee and the fee levied under sub-section (1) of section 24 in every quarter specified in column (1) of the Table below on or before the dates specified in column (2) thereof, along with a statement of the fee collected.
Quarter Date prior to which the amount, to be remitted
1stQuarter (April - June). By 31stAugust.
2ndQuarter (July - September). By 30thNovember.
3rdQuarter (October - December). By 28thFebruary.
4thQuarter (January - March). By 31stMay.