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[Cites 0, Cited by 0] [Section 3(12)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(12)(i) in The Haryana Rural Development Rules, 1987

(i)No fee shall be leviable on the sale or purchase of any agricultural produce manufactured or extracted from the agricultural produce in respect of which such fee has already been paid in any notified market area within the State [or outside the State] [Words added by Haryana Notification No. GSR 7/HA 6/86/S.8/88 dated 29.1.1988.].