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

State of Punjab - Subsection

Section 23(5) in The Punjab Agricultural Produce Markets Act, 1961

(5)The owner of the private market yard, private producer and consumer market yard, private e-trading platform and private producer market yard (Kissan Mandi) shall be responsible for the collection and deposit of any additional fee or cess levied by the State Government from time to time, in the Marketing Development Fund.]