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[Cites 0, Cited by 0] [Section 46(3)] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(3)(ii) in The Rajasthan Agricultural Produce Markets Rules, 1963

(ii)No payment shall be made from any Government treasury or bank, of any cheque, purporting to be drawn on behalf of the Market Committee, unless it is signed as aforesaid.]