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[Cites 0, Cited by 0] [Section 22N] [Entire Act]

State of Rajasthan - Subsection

Section 22N(8) in The Rajasthan Agricultural Produce Markets Act, 1961

(8)The agricultural produce under contract farming may be sold to the contract farming buyer at places other than the market yard except in market proper. The market fee shall be payable by the contract farming buyer of agricultural produce at the rate prescribed under section 17 and in such manner as may be prescribed.