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[Cites 0, Cited by 0] [Section 46A(1)] [Section 46A] [Entire Act]

State of Haryana - Subsection

Section 46A(1)(d) in The Punjab Agricultural Produce Markets Act, 1961

(d)all taxes, fees and other sums of money in respect of the mandi portion due to the State Government under the Punjab New Mandi Townships (Development and Regulation) Act, 1960, shall be deemed to be due to the Committee;