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] [Entire Act] Union of India - Section Section 43 in The Tobacco Board, Rules, 1976 43. Mode of recovery fees from seller. - The Board or any officer of the Board authorized by it in this behalf, may recover the fees under Section 14A by deducting the same from the sale proceeds of the tobacco delivered by the seller.
