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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Punjab - Subsection

Section 28(1)(b) in Punjab Market Committees Bye-laws

(b)If the seller and buyer agree that loaded vehicle should be unloaded at the premises of the buyer the seller would be entitled to transportation charges at the rates as may be mutually agreed between them.