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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Rajasthan - Subsection

Section 71(4) in The Rajasthan Agricultural Produce Markets Rules, 1963

(4)If the person concerned fails to submit his explanation within the aforesaid time of a week giving reasons for his misconduct or producing evidence in support of the denial of an alleged offence, the view that a prima facie has been established should be accepted.