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

State of Punjab - Subsection

Section 23A(4) in The Punjab Agricultural Produce Markets Act, 1961

(4)If any amount of fee retainable by a Committee under sub-section (1) has been refunded to any licensee, the same shall be recoverable by the Committee in the manner indicated in sub-section (2) of section 41.