Section 9(2)(vii) in The Rajasthan Agricultural Produce Markets Act, 1961

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State of Rajasthan - Subsection

Section 9(2)(vii) in The Rajasthan Agricultural Produce Markets Act, 1961

(vii)provide for the settlement of all disputes between the seller and the buyer arising out of any kind of transaction connected with the marketing of agricultural produce and all matters ancillary thereto;

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State of Rajasthan - Subsection

Section 9(2)(vii) in The Rajasthan Agricultural Produce Markets Act, 1961