Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 44] [Entire Act] State of Himachal Pradesh - Subsection Section 44(ii) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005 (ii)on the notified agricultural produce whether brought from within the State or from out side the State into the market area for processing.
