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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(3)(c) in The Rajasthan Agricultural Produce Markets Act, 1961

(c)all licences granted, refused, cancelled, renewed or suspended, and all fees levied and collected for any such licence, by a market committee under any such bye-law, as aforesaid, shall be deemed always to have been validly granted, refused, cancelled, renewed, suspended or levied and collected, as the case may be, and no such fee shall be refundable;