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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(3)(b) in The Rajasthan Agricultural Produce Markets Act, 1961

(b)all fees or cesses, levied, collected or purported to be levied or collected under any such bye-law as aforesaid, by a market committee, on agricultural produce bought and sold in the market or market area shall be and shall be deemed always to have been validly levied or collected, and shall not be refundable;