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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Uttarakhand - Subsection

Section 26(2)(xxiv) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(xxiv)recover the charges in respect of Weighmen and Hammals/Palladars and distribute the same to Weighmen and Hammals/Palledars, if not paid by the purchaser or seller, as the case may be,