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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(1) in The Punjab Rural Development Act, 1987

(1)Subject to the rules made under this Act, there shall be levied for the purpose of this Act, a fee on ad valoram basis, at the rate of [rupees three] for every one hundred rupees, in respect of the agricultural produce, bought or sold in the notified market area.]