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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2)(j) in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014

(j)for the grant or issue of licences, permits or other documents, the charging of fees therefor, the deposit of such sum, if any, as may be specified in the order as security for the due performance of the conditions of any such licence, permit or other documents, the forfeiture of the sum so deposited or any part thereof for contravention of any such conditions, and the adjudication of such forfeiture by such authority may be specified in the order;