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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Rajasthan - Subsection

Section 93(2) in The Rajasthan Agricultural Produce Markets Rules, 1963

(2)Every licenced trader, 'A' class broker, weighman, or measurer shall on requisition in writing being made to him by the Chairman or the Secretary of the Market Committee, immediately produce for examination all and every scale and weight and measure used, kept, or possessed by him, or by any person or persons under his authority or control and shall allow the Chairman or Secretary to inspect, examine and compare the same.