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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Bihar - Subsection

Section 52(2)(vii) in The Bihar Agricultural Produce Markets Act, 1960

(vii)the management of a market and the maximum fees which may be levied by the Market Committee; and subject to the provisions of this Act, the recovery and disposal of such fees;