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 3] [Section 28(2)] [Section 28] [Entire Act] State of Gujarat - Subsection Section 28(2)(c) in The Gujarat Agricultural Produce Markets Act, 1963 (c)The market fee shall be payable by the buyer of the agricultural produce and shall not be deducted from the price payable to the agriculturist seller: