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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(2)(t) in The Rajasthan Agricultural Produce Markets Act, 1961

(t)any matter which, by any provision of this Act, may be or is required to be prescribed or for which by such provision rules may be or are required to be made;