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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Jharkhand - Subsection

Section 82(x) in The Jharkhand Agricultural Produce Markets Rules, 2000

(x)A rebate at the rate of 1 per cent of the amount of market fee payable under sub-section 27 shall be allowed to such licensee trader who has paid such amount as under sub-rule (ix) and such licensee trader may deduct from such amount of fee which is admissible under this rule.