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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Rajasthan - Subsection

Section 59(2)(ii) in The Rajasthan Agricultural Produce Markets Rules, 1963

(ii)If the specified agricultural produce is not sold through an "A" class broker, the seller shall charge market fees from the purchaser and deposit the same with the Market Committee in the manner specified in the bye-laws.