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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(iva) in The Rajasthan Agricultural Produce Markets Act, 1961

(iva)[ "contract farming" means farming by a person on his land under a contract farming agreement in accordance with the provisions of this Act or the rules made thereunder with another person to the effect that his farm produce shall be purchased as specified in the agreement; [Inserted by Rajasthan Act No. 19 of 2005; enforced w.e.f. 16.11.2005 - Notification No. F. 2(27) Vidhi-2/2005, dated 18.11.2005 - Rajasthan Gazette, Extraordinary, Part IV-A, dated 21.11.2005, page 49(1) = 2006 RSCS/Part II/P. 21/H. 26.]