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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(1) in The Rajasthan Agricultural Produce Markets Rules, 1963

(1)The surplus amount of the Market Committee fund, at the close of each market year, shall be credited to the permanent fund of the Committee within three months of the close of the year and it shall be used only to towards incurring the expenses of a permanent nature such as the construction of buildings, acquisition or, purchase of sites or for such other purpose as the [Director] [Substituted for the words 'Secretary of the Board' by Notification No. F. 4(37)/Agriculture/Group 2/98, dated 17.10.1998-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 29.10.1998, p. 190, vide G.S.R. 64 = 2000 RSCS/Part II/P. 181/H. 46.] may specify.