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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(1) in The Rajasthan Agricultural Produce Markets Act, 1961

(1)Every contract entered into by a market committee shall be in writing and shall be signed on behalf of the market committee by its Chairman and two other members of the committee authorised by the committee in this behalf.