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] [Section 4] [Entire Act] State of Gujarat - Subsection Section 4(c) in Gujarat Agricultural Produce Markets (Amendment) Act, 2007 (c)Tire market fee shall be payable by the buyer of the agricultural produce and shall not be deducted from the price payable to the agriculturist seller:
