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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(2)(iv) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(iv)regulate the making, carrying out and enforcement or cancellation of agreements of sales, weighment, delivery, payment and all other matters relating to the marketing of notified agricultural produce in the manner prescribed;