Legal Document View

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
[Cites 0, Cited by 0] [Section 125(2)] [Section 125] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 125(2)(x) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

(x)the procedure for recovery of market fees, fine for evasion of market fees and manner for assessment of market fees in default of furnishing return;