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State of Himachal Pradesh - Section

Section 58 in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

58. Prohibition of trade allowance.

- No trade allowance or deduction, other than prescribed by or under this Act or rules or bye-laws made thereunder, shall be made or received by any person in any market area in any transaction in respect of the notified agricultural produce.