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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(2) in The Rajasthan Agricultural Produce Markets Act, 1961

(2)[ No licensee shall solicit, receive or recover or collect, commission, market charges, fee, deduction except as provided in the bye-laws and also from any person other than those permitted under the bye-laws.