Section 58(1)(b) in The Rajasthan Agricultural Produce Markets Rules, 1963

[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(1)(b) in The Rajasthan Agricultural Produce Markets Rules, 1963

(b)Further for the purpose of this rule, all notified agricultural produce taken out or proposed to be taken out of the [market area] [Substituted/Deleted by Rajasthan Act No. 10 of 1975, with effect from 14.7.1973, Act 10 of 1975, w.e.f. 14.7.1973.] shall, unless the contrary is proved, be presumed to be bought and sold within such [market area] [Substituted Deleted by Rajasthan Act No. 10 of 1975, with effect from 14.7.1973, Act 10 of 1975, w.e.f. 14.7.1973.],

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 58(1)(b) in The Rajasthan Agricultural Produce Markets Rules, 1963