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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(10) in The Rajasthan Agricultural Produce Markets Rules, 1963

(10)On receipt of a complaint either written or oral regarding all matters concerning sale and purchase of agricultural produce in the market, the Secretary shall conduct an enquiry and shall make a report of the same to the Chairman for taking such action as he may think necessary in accordance with the provisions of the Act, rules and bye-laws.