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[Cites 0, Cited by 0] [Section 19B(3)] [Section 19B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19B(3)(i) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(i)facilities to the agriculturists, other producers and payers of market fees in the form of amenities, market, intelligence, proper weighment, grading, quality control, storage and infrastructure for value addition activities, reduction of mal-practices, multiple trade charges, levies and other exactions, special facilities for different trades in the New Market Yard, and such other facilities as may be deemed necessary under the provisions of the Act in the market area;