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 2] [Entire Act] State of Rajasthan - Subsection Section 2(xi) in The Rajasthan Agricultural Produce Markets Rules, 1963 (xi)[ ^^laLFkk** ls vfHkizsr gS vkSj mlesa lfEefyr gS] ml xzke iapk;r ds flok;] ftldh vf/kdkfjrk esa iz/kku e.Mh ;kMZ vofLFkr gS] e.Mh {ks= dh xzke iapk;rsa] iapk;r lfefr;ka vkSj ftyk ifj"knsa- [Substituted by Notification No. F.7(18)/Agriculture/Group-2/2005, dated 26.9.2005-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 3.10.2005, page 77(1), vide G.S.R. 49 = 2006 RSCS/Part II/page 95/H. 39.]]
