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[Cites 0, Cited by 0] [Section 5B] [Entire Act]

State of Rajasthan - Subsection

Section 5B(2) in The Rajasthan Agricultural Produce Markets Act, 1961

(2)Market service charges shall be collected on sale of agricultural produce from the seller at such rate, not exceeding half percent of the worth of the agricultural produce, as may be prescribed by the State Government and shall be paid to the proprietor of the consumer-farmer market.