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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Haryana - Subsection

Section 43(2)(vii) in The Punjab Agricultural Produce Markets Act, 1961

(vii)management of the market maximum fees which may be levied by a Committee in respect of the agricultural produce bought or in the notified market area and the manner and the basis thereof, and the recovery and disposal of such fees ;