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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 67(2) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

(2)Such licensee shall be liable to pay the market fee and other marketing charges at the rate applicable in the State, where trade transaction has taken place, in the manner as may be prescribed.'