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[Cites 0, Cited by 0] [Section 57I] [Entire Act]

State of Jharkhand - Subsection

Section 57I(2) in Jharkhand Co-operative Societies Act, 2008

(2)Crops or products which from their nature do not admit of being stored may be sold before they are reaped or gathered, and the purchaser shall be entitled to enter on the land by himself, or by any person appointed by him in this behalf and do all that is necessary for the purposes of tending and reaping or gathering them.