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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(3)(h) in The Rajasthan Agricultural Produce Markets Act, 1961

(h)all market committees established under the Principal Act shall be and shall be deemed always to have been, competent to issue or renew licences and to realise cesses or fees, under any such bye-law, authorising the same.