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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Rajasthan - Subsection

Section 101(e) in The Rajasthan Agricultural Produce Markets Rules, 1963

(e)direct that anything which is about to be done or is being done, should not be done, pending consideration of the reply and anything which should be done but is not being done within such time as he may direct.]