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[Cites 0, Cited by 0] [Section 15B(2)] [Section 15B] [Entire Act]

State of Rajasthan - Subsection

Section 15B(2)(d) in The Rajasthan Agricultural Produce Markets Act, 1961

(d)purchase made by an authorized fair price shop dealer from the Food Corporation of India, the State Commodities Trading Corporation or any other agency or institution authorized by the State Government for distribution of essential commodities through the public distribution system; and