Section 25(ii) in The Rajasthan State Warehousing Corporation Rules, 1975
(ii)Service as agent. - The Corporation may, in its discretion act as agent on behalf of the Government or private company defined in section 617 of the Companies Act, 1956 (Central Act 1 of 1956) or a body corporate established by an Act of Parliament or of a State Legislature or a Co-operative Society, for the purpose of purchases, sales, storage and distribution of agricultural produce, seeds, fertilisers, manures, agricultural implements and notified commodities as defined in section 2 of the Act.
