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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(3)(e) in The Rajasthan Agricultural Produce Markets Act, 1961

(e)no suit or other proceeding shall be maintained or continued in any court or tribunal for the refund of any cesses or fees levied and collected under any such bye-law;