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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(2)(ii) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972

(ii)when a licensed trader is the seller of any agricultural produce and the buyer is not licensed, the trader shall recover the fees from the buyer and deposit the same in the prescribed manner with the market committee within a week from the day of the transaction.