Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56A] [Entire Act] State of Rajasthan - Subsection Section 56A(3) in The Rajasthan Agricultural Produce Markets Rules, 1963 (3)The applicant shall pay a licence fee as may be specified by the Government from time to time.
