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State of Haryana - Section

Section 4A in The Haryana Cattle Fairs Act, 1970

4A. [ Scheme for cattle fair. [Inserted by Haryana Act No. 9 of 2017, dated 22.3.2017.]

- The State Government may frame a scheme for organizing and managing the cattle fair through an agency on such terms and conditions, as may be prescribed. The scheme shall specify the process for collection of fee and the manner in which the money realized shall be credited to the Cattle Fair Fund.]