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

State of Rajasthan - Subsection

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

(i)If the specified agricultural produce is sold through an "A" class broker the "A" class broker shall charge market fees from the purchaser and deposit the same with the Market Committee in accordance with the procedure specified in the bye-laws.