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[Cites 0, Cited by 0] [Section 56B] [Entire Act]

State of Rajasthan - Subsection

Section 56B(9) in The Rajasthan Agricultural Produce Markets Rules, 1963

(9)All terms relating to quality parameters, grading, packing standards and deliveries, including discount and premium applicable for various grades, of agricultural produce is to be traded on its platform shall be clearly specified by the private sub e-market before trading in any produce. The size and grade of notified agricultural produce to be traded in the private sub e-market shall be decided by the Director or the Authority empowered by the Director.