Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(3) in The Haryana Rural Development Act, 1986

(3)Since the burden of fee imposed by sub-section (1) is not intended to be put to the dealer, the dealer shall be under a statutory obligation to add the amount of fee in the purchase price recoverable by him from the next purchaser of agricultural produce or the goods processed or manufactured out of it.