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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(3)(b) in The Rajasthan Tendu Leaves (Regulation of Trade) Act, 1974

(b)if he considers that the leaves in question have since then become unsuitable for the manufacture of bidis, direct the payment to the person aggrieved, of any amount not less than the price of such leaves payable to him under sub-section (1) and such further compensation not exceeding twenty per cent of such price as he may deem fit, by way of damages for the loss, suffered by such person.