Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

State of Himachal Pradesh - Subsection

Section 83(2)(l) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(l)the maximum quantity which can be sold by the producer direct to any person for domestic consumption and the maximum quantity of the agricultural produce purchase or sale of which can be undertaken by petty trader under sub-section (2) of section 27;