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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of Uttarakhand - Subsection

Section 93(2)(xx) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(xx)the trade charges, which may be received by any person in any transaction of the specified Agricultural produce in the Principal Market Yard or Sub market Yards,