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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(4)(ii) in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014

(ii)Any notification issued under this sub-section shall remain in force for such period not exceeding three months as may be specified in the notification.