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[Cites 0, Cited by 0] [Section 23A] [Entire Act]

State of Haryana - Subsection

Section 23A(1) in The Punjab Agricultural Produce Markets Act, 1961

(1)Notwithstanding anything contained in section 23, a dealer or licencee may pass on the burden of fee paid by him under that section and the rules made thereunder to the next purchaser or add the same towards the cost of agricultural produce or the goods processed or manufactured out of it.