Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 44 in The Tobacco Board, Rules, 1976 44. Fees leviable on purchaser under Section 14A. - The fees leviable by the Board under Section 14A of the Act on a purchaser shall be one percent of the value of the tobacco purchased by him at an auction platform.
