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 31] [Entire Act] State of Haryana - Subsection Section 31(3) in The Punjab Agricultural Produce Markets (General) Rules, 1962 (3)The Committee shall levy the fee payable under Section 23 on the basis of the return furnished under sub-rule (1).
