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[Cites 0, Cited by 0] [Section 5C] [Entire Act]

State of Rajasthan - Subsection

Section 5C(4) in The Rajasthan Agricultural Produce Markets Act, 1961

(4)All the licences granted or renewed under this section shall be subject to such terms and conditions, as may be prescribed and the licensee shall be bound to follow terms and conditions of the licence and the provisions of this Act or the rules or bye-laws made thereunder.