Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Himachal Pradesh - Subsection

Section 49(3) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(3)Every Committee, out of its fund, shall pay to the Board, 25 percent of the total market fee collected under section 44 during the year, to meet the expenses of establishment of the Board and expenses incurred in execution of the functions assigned to the Board under this Act.