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[Cites 0, Cited by 0] [Section 56B] [Entire Act]

State of Rajasthan - Subsection

Section 56B(12) in The Rajasthan Agricultural Produce Markets Rules, 1963

(12)All members of private sub e-market may appoint their sub-broker or franchise, with the permission of Licensee of private sub e-market, to provide service to their clients. These members, their sub brokers and clients shall not require any license from concerned market committee.