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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(2)(b) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019

(b)in case of contract only for buying, the contract farming purchaser shall buy the pre-agreed quantity at pre-agreed rate to the extent, commensurate to fair average quality, as mentioned in the agreement. The contract farming purchaser shall also buy the rest of the produce over and above the pre-agreed quantity at a rate mutually acceptable to both the parties.