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 5C(3)] [Section 5C] [Entire Act] State of Rajasthan - Subsection Section 5C(3)(iii) in The Rajasthan Agricultural Produce Markets Act, 1961 (iii)the applicant has been declared defaulter under this Act or the rules or bye-laws made thereunder; and