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Central Provinces And Berar - Section

Section 8 in The Central Provinces and Berar Agricultural Produce Market Act, 1935

8. Mode of making contracts.

(1)Every contract entered into by a market committee shall be in writing and shall be signed on behalf of the market committee by the chairman and two other members of the market committee.
(2)No contract other than a contract executed as provided in subsection (1) shall be binding on a market committee.