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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 10(4) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

(4)The private market yard licensee shall contribute, of such user charge collection and registration fee, to the separate "Revolving Marketing Development Fund" maintained by the Director at the rate in percentage at par with Market Committee.