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

State of Rajasthan - Subsection

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

(f)no court or tribunal shall enforce a decree or order declaring any such bye-law to be invalid or directing the refund of any cesses or fees levied and collected thereunder;