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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Rajasthan - Subsection

Section 57(2) in The Rajasthan Agricultural Produce Markets Rules, 1963

(2)In the market proper and market area, the Market Committee shall exercise only such rights as may be necessary for the convenient control of the market and for the convenience and comforts of the persons using the market and for collection of the fees, in accordance with the provisions in the bye-laws.