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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of Rajasthan - Subsection

Section 73(2)(ii) in The Rajasthan Agricultural Produce Markets Rules, 1963

(ii)The commission payable to 'A' class broker shall be [Rs.6.00] per cent in case fruits and [3.00 per cent in case of vegetables] [Substituted by Notification No.10(2)-2/75, dated 19.10.2006-Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 27.10.2006, p. 215, vide S.O. 228 = 2007 RSCS/Part II/P. 26/H. 35.] and [Rs.2.00] [Substituted by Notification No. F. 9(4)-2/94, dated 20.11.1995-Rajasthan Gazette, Extraordinary, Part I-B, dated 23.11.1995, p. 175(1) = 1996 RSCS/Part II/P. 132/H. 134.] per cent for other commodities, and other charges shall be such as may be specified in the bye laws of the [Market Committees.] [Substituted by Notification No. F. 9(4)-2/94, dated 20.11.1995-Rajasthan Gazette, Extraordinary, Part I-B, dated 23.11.1995, p. 175(1) = 1996 RSCS/Part II/P. 132/H. 134.]