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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Haryana - Subsection

Section 31(11) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(11)An assessment order made under sub-rules (8) and (9) shall be communicated to him by means of a demand notice in form P and a copy thereof, shall be granted to the dealer on his making a written application and paying a sum of two rupees as copying fee to the committee. Every Committee shall maintain a register of copying fees.