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[Cites 0, Cited by 1] [Section 49(2)] [Section 49] [Entire Act]

State of Assam - Subsection

Section 49(2)(v) in The Assam Agricultural Produce Market Act, 1972

(v)the management of the market, minimum and maximum cess which may be levied and collected by the market committee, the method, manner and mode of collection of such cess in respect of agricultural produce regulated under the Act and sold and re- sold in the market area;