Section 27(2)(iii) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Himachal Pradesh - Subsection

Section 27(2)(iii) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(iii)purchase of which is made by an authorized fair price shop dealer from the Food Corporation of India, the State Commodities Trading Corporation or any other agency or institution authorized by the State Government for distribution of the essential commodities through the Public Distribution System.

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State of Himachal Pradesh - Subsection

Section 27(2)(iii) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005