Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15D(5)] [Section 15D] [Entire Act] State of Rajasthan - Subsection Section 15D(5)(b) in The Rajasthan Agricultural Produce Markets Act, 1961 (b)to pay the principal, as soon as the goods are sold, the price thereof irrespective of whether he has or has not received the price from the buyer of such goods.]