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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(7) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(7)No charge higher than that fixed by the market committee in respect of his services shall be demanded and received by any weighman. No weighman shall demand or receive any fee payable to market committee.