Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 27] [Entire Act] State of Bihar - Subsection Section 27(2) in The Bihar Agricultural Produce Markets Act, 1960 (2)The fee realised from the buyer under sub-section (1) shall be recoverable by the buyer from the seller as a market charge.
