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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2)(a) in The Rajasthan Agricultural Produce Markets Act, 1961

(a)[ on the failure of any organisation, persons or authority to elect a member under sub-section (1), the State Government shall nominate a person on behalf of such organisation, persons or authority who is qualified to be elected as a member of the market committee from such organisation, persons or authority. If the failure on the part of any organisation, persons or authority to elect the required number of members is on account of the rejection of all nomination papers at the time of scrutiny, then fresh election shall be held by such organisation, persons or authority but in case of further occurrence of such contingency, the State Government shall nominate the person in the aforesaid manner; and] [Substituted by Section 3(a) of Rajasthan Act No. 15-A of 1973 - Published in Rajasthan Gazette, Extraordinary Part IV-A, dated 14.7.1973.]