Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Adhiniyam, 2006

S Uttar Pradesh 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Adhiniyam, 2006 2 of 2006 CONTENTS 1. Short Title 2. Amendment Of Section 17-A Of U.P. Act No. 25 Of 1964 Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Adhiniyam, 2006 2 of 2006 An Act further to amend the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 It is hereby enacted in the Fifty-seventh Year of the Republic of India as follows:-- 1. Received the assent of the Governor on March 14, 2006 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 17th March, 2006, pp. 2-3 1. Short Title :- This Act may be called the Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Adhiniyam, 2006. 2. Amendment Of Section 17-A Of U.P. Act No. 25 Of 1964 :- I n Section 17-A of the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964, in sub-section (1) the following proviso shall be inserted at the end, namely:-- "Provided that the State Government may exempt, or reduce the rate of, market fee (excluding development cess) on a finished product of Agro Processing Unit which is a specified agricultural produce and the material used therein is not a specified agricultural produce.".

Act Metadata
  • Title: Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Adhiniyam, 2006
  • Type: S
  • Subtype: Uttar Pradesh
  • Act ID: 23776
  • Digitised on: 13 Aug 2025