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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(3) in The Haryana Cattle Fairs Act, 1970

(3)No broker shall be entitled to claim from the seller or the purchaser or both a commission in respect of the sale or purchase of cattle at a rate exceeding in the aggregate one per centum of the price of the cattle sold.