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[Cites 0, Cited by 1] [Section 36(2)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(2)(f) in The Rajasthan Agricultural Produce Markets Act, 1961

(f)the issue of licences to traders, brokers, weighmen, measurers, surveyors, warehousemen and other persons operating in the [market are] [Substituted by Section 4(i) (b) of Rajasthan Act No. 10 of 1975 - Published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 19.3.1975.] the form in which and the conditions subject to which such licences shall be issued or renewed and the fee to be charged therefor;