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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(2)(xxv) in The Rajasthan Agricultural Produce Markets Act, 1961

(xxv)recover the charges in respect of weighmen and hammals and distribute the same to weighmen and hammals if not paid by the purchaser or seller, as the case may be;