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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(11) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(11)"Market Charges" means all charges payable by the buyer in lieu of the services rendered in connection with the handling of agricultural produce after the finalisation of the bid at auction, such as the commission of kacha-arhtiya, brokerage, auction charges, [transportation, remuneration of palledari (i.e. filling and weighing, sewing, loading and unloading);] [Substituted 'remuneration for palledari,(filling, weighing, sewing, and loading)' by Notification No. G.S.R. 70/P.A.23/1961/S.43/Amd.(83)/2018, dated 7.9.2018 (w.e.f. 11.7.1962).]