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[Cites 0, Cited by 0] [Section 22H(2)] [Section 22H] [Entire Act]

State of Rajasthan - Subsection

Section 22H(2)(b) in The Rajasthan Agricultural Produce Markets Act, 1961

(b)with the previous approval of the State Government, -
(i)from any other agency; or
(ii)by issuing debentures on the security of any property vested in it or on the security of a part of its future income accruing to it under this Act, or the rules made thereunder.]