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] State of Jharkhand - Section Section 109 in The Jharkhand Agricultural Produce Markets Rules, 2000 109. Commission agent not to receive any other charge than fixed for his services. - No licensee trader working as commission agent shall solicit or receive charge other than fixed for his services in the bye-laws.
