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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(g) in Rajasthan Land Revenue (Allotment of Land for setting up Agro-Processing and Agri-Business Enterprises) Rules, 2011

(g)"Rajasthan State Agriculture Marketing Board or RSAMB" means Board established under Section 22 (A) of the Rajasthan Agricultural Produce Market Act, 1961.