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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(3)(a) in The Rajasthan Agricultural Produce Markets Act, 1961

(a)every such bye-law shall have and shall be deemed always to have had, the same force and effect as fully and effectively as if it had been previously sanctioned by the authority mentioned in section 37 of the Principal Act;