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

State of Rajasthan - Subsection

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

(i)If the State Government is of opinion that it is necessary so to do for controlling the rise in prices or preventing the hoarding, of any declared goods in any locality, it may, by notification in the Official Gazette, direct that notwithstanding anything contained in sub-section (3), the price at which the declared goods shall be sold in the locality in compliance with an order made with reference to clause (f) of sub-section (2) shall be regulated in accordance with the provisions of this sub-section.