Section 28(2)(b) in The Gujarat Agricultural Produce Markets Act, 1963

[Cites 0, Cited by 2] [Section 28(2)] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(2)(b) in The Gujarat Agricultural Produce Markets Act, 1963

(b)On the agricultural produce brought in the market area for commercial transaction or for processing, if the permit issued under clause (e) has not been submitted, the market fee shall be deposited by the buyer or processor, as the case may be, in the office of the market committee, within fourteen days but before sale or resale or processing or export outside the market area:

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State of Gujarat - Subsection

Section 28(2)(b) in The Gujarat Agricultural Produce Markets Act, 1963