Section 14(2)(a) in The Rajasthan Agricultural Produce Markets Act, 1961

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(a)for direct purchase from agriculturist for the following purposes, namely : -

(i)to processor for processing;

(ii)to exporters for export of agricultural produce;

(iii)for trade of agricultural produce of particular specification; and

(iv)for grading, packing and transacting in other way by value addition of agricultural produce:

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