Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 23(2) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(2)Market service charge shall be collected on sale of Horticulture produce by the seller and shall be remitted to the proprietor of the consumer market.