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[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

State of Himachal Pradesh - Subsection

Section 83(2)(w) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(w)the manner in which any money received by the Committee by way of arbitration fee, security for cost in arbitration proceeding, security deposit, contribution to provident fund, payment in respect of any notified agricultural produce, other charges payable by the Committee or such other money received by the Committee under the rules or bye-laws, shall be kept under sub-section (2) of section 49;