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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(3) in The Haryana Rural Development Fund Act, 1983

(3)The dealer shall in turn be entitled to pass on the burden of the cess paid by him to the next purchaser of the agricultural produce from him and may, therefore, add the same in the cost of agricultural produce or the goods processed or manufactured out of it.