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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(1)The fee on a notified agricultural produce leviable under sub-section (1) of section 24 of the Act shall be Re. 1 (Rupee one only) for every hundred rupees of the aggregate amount of the notified agricultural produce which is bought or sold in the notified market area.