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[Cites 0, Cited by 0] [Section 31D] [Entire Act]

State of Gujarat - Subsection

Section 31D(3) in Gujarat Agricultural Produce Markets (Amendment) Act, 2007

(3)The private market, e-market and the markets established under section 31M which has collected the fee under sub-section (1), shall contribute to the Development Fund established under section 34L, such percentage of fees in such manner, as may be prescribed.