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[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

State of Jharkhand - Subsection

Section 53(3)(xv) in Jharkhand Agricultural Produce Markets Act, 2000

(xv)the payment of price of agricultural produce by the purchasers to the sellers at the time of taking delivery of goods in all cases of direct purchases made from the producer without the assistance of a commission agent;