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 40] [Entire Act] State of Uttar Pradesh - Subsection Section 40(16) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 (16)the trade charges which may be received by any person in any transaction of the specified agricultural produce in the Principal Market Y ard or Sub-Market Y ards;
