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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(2)(xxiv) in The Rajasthan Agricultural Produce Markets Act, 1961

(xxiv)ensure payment in respect of transactions which take place in the market yard or market area to be made on the same day to the seller, and in default to seize the agricultural produce in question alongwith other property of the person concerned and to arrange for re-sale thereof and in the event of loss, to recover the same from the original buyer together with charges for recovery of the losses, if any, from the original buyer and effect payment of the price of the agricultural produce to the seller;