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

State of Rajasthan - Subsection

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

(d)all actions or proceedings taken, things done, appointments made, and powers exercised by a market committee under any such bye-law, shall be and shall be deemed always to have been, validly taken, done, made or exercised;