Section 2(xiii) in The Rajasthan Agricultural Produce Markets Rules, 1963
(xiii)[ "Private sub-market yard" means a private sub-market yard set-up under the Act for all or any agricultural produce specified in the notification issued under Section 40 of the Act, including a private sub e-market managed by a person other than Market Committee.] [Added by Notification No. G.S.R. 30, dated 13.8.2009 (w.e.f. 6.2.1964).]
