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

State of Tripura - Subsection

Section 10(b) in Tripura Horticultural Nurseries (Regulation) Act, 2013

(b)that the Nursery charges a rate or price, higher than the rate or price fixed for the plant materials of standards prescribed for various parameters, by the State Government by notification, wherever such rates or prices have been fixed by a notification under Section 8;