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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Goa - Subsection

Section 34(1)(ii) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(ii)on the notified agricultural produce, whether brought from a place within the State or from a place outside the State, into the market area for processing; at such rates as may be fixed by the Government from time to time subject to a minimum rate of one rupee and maximum of two rupees for every one hundred rupees of price of agricultural produce, in the manner prescribed.