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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(2)(d) in The Rajasthan Urban Improvement Act, 1959

(d)having a share or interest in the occasional sale of an article, in which he regularly trades, to the Trust to a value not exceeding, in any one year, such amount as the Trust, with the sanction of the State Government, may fix in this behalf.