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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(2) in The Rajasthan Agricultural Produce Markets Act, 1961

(2)The market committee may, for the purpose of meeting the expenditure on lands, buildings and equipment required for establishing the market or for carrying out the purposes and provisions of the Act and the rules or bye-laws made thereunder, obtain a loan from the State Government.