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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(4)(iii) in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014

(iii)Where, after the issue of a notification under this sub-section, any person sells declared goods of the kind specified therein and in the locality so specified, in compliance with an order made with reference to clause (f) of sub-section (2), there shall be paid to the seller as the price therefor,-