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[Cites 0, Cited by 0] [Section 30A(4)] [Section 30A] [Entire Act]

State of Maharashtra - Subsection

Section 30A(4)(viii) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(viii)the amount of dues to be paid by the tenderer, to the commission agent by way of his commission, if any, and such other market charges, as are duly authorized by the Market Committee.