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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Rajasthan - Subsection

Section 59(2)(iii) in The Rajasthan Agricultural Produce Markets Rules, 1963

(iii)In case the seller is not a licensee, the market fees shall be deposited by the purchaser in the manner specified in the bye-laws.