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

State of Rajasthan - Subsection

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

(iv)For the purposes of sub-clause (c) of clause (iii), the market price shall be determined by an officer authorised by the State Government in this behalf, having regard to cost of production of the goods, tax or other statutory levies paid or payable in respect of the production of the goods and securing a reasonable return of the capital employed in the production of the goods.