Section 43(3) in The Punjab Agricultural Produce Markets (General) Rules, 1962

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State of Haryana - Subsection

Section 43(3) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(3)Other dealers whose annual turnover of agricultual prodcue exceeds Rs. 20,000 but does not exceed rupees one lakh.]Certified that the facts set out in the application are true to the best of my knowlsedge. I undertake to abide by provisions of the Agricultural Produce Markets Act, 1961, rules and bye-laws made thereunder.I shall be responsible for all acts of my employees.It is requested that a licence under section 10 of the Punjab Agricultural Produce Markets Act, 1961, may kindly be grated to me.Signature of applicant.To be filled in by the Office of the Committee :-

Category	Dated of deposit and name of post office	Amount	Number of post office savings bank account
Security
Category	No. and date of receipt	Page of cash book where entry made.	Number and date when submitted to the Board alongwith passbook regarding security.
Licence fee

VerifiedSecretary,Market Committee

Accountant,Market Committee

[Form A-I] [Form A-I added by Haryana Notification No. 1545-AS-I-2007/14293. Dated 9.8.2007.][See Rule 16A(1)]Application for Registration under Section 8A(1)ToThe Secretary,Haryana State Agricultural Marketing Board,Panchkula.Sir,We, the undersigned, hereby apply for the registration as contract farming sponsor. Necessary particulars are given as under :-

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State of Haryana - Subsection

Section 43(3) in The Punjab Agricultural Produce Markets (General) Rules, 1962