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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Central Provinces And Berar - Subsection

Section 11(1) in The Central Provinces and Berar Agricultural Produce Market Act, 1935

(1)No trade allowance, other than an allowance prescribed by rules or bye-laws made under this Act, shall be made or received by any person in any transaction in a market and no Civil Court shall, in any suit or proceeding arising out of any transaction in any market, have regard to any trade allowance not so prescribed.