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[Cites 0, Cited by 0] [Section 15D(2)] [Section 15D] [Entire Act]

State of Rajasthan - Subsection

Section 15D(2)(c) in The Rajasthan Agricultural Produce Markets Act, 1961

(c)In case the purchaser does not make payment as specified in clause (b) within the said period of five days, his licence shall, without prejudice to his liability under any other law, be deemed to have been cancelled on the sixth day and he shall not be granted any licence or permitted to operate in a market as any other functionary under this Act for a period of one year from the date of such cancellation.