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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(1) in THE ANDHRA PRADESH PULSES BOARD ACT, 2020

(1)The Board may levy fee on the farmers,dealers, traders, processors, manufacturers, or any such person for the extension or market or export services rendered by the Board. The quantum of levy shall be decided with the prior approval of the State Government.