Section 5(2)(f) in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014

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State of Rajasthan - Subsection

Section 5(2)(f) in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014

(f)for requiring any person holding in stock, or engaged in the production, or in the business of buying or selling, of any declared goods,-

(i)to sell the whole or a specified part of the quantity held in stock or produced or received by him, or

(ii)in the case of any such goods which is likely to be produced or received by him, to sell the whole or a specified part of such goods when produced or received by him,

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State of Rajasthan - Subsection

Section 5(2)(f) in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014