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[Cites 0, Cited by 0] [Section 25A] [Entire Act]

State of Punjab - Subsection

Section 25A(1) in The Punjab Agricultural Produce Markets Act, 1961

(1)The State Government, may by notification levy Agricultural produce price Stabilization Fee on the commission paid to a licensed commission agent on sal, purchase or both, of agricultural produce in the market yards declared under sections 7 to 7-F of this Act, at such rate, as may be notified by the Government from time to time.