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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(2)(b) in The Rajasthan Agricultural Produce Markets Act, 1961

(b)If any question arises whether any money is due or not, to the market committee within the meaning of clause (a) it shall be referred to the Director or an officer authorised by him and the Director or the authorised officer shall, after making such enquiry as he deems fit, and after giving to the person from whom the money is alleged to be due, an opportunity of being heard, decide the question and his decision shall be final.]