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[Cites 0, Cited by 0] [Section 22N] [Entire Act]

State of Rajasthan - Subsection

Section 22N(2) in The Rajasthan Agricultural Produce Markets Act, 1961

(2)The contract farming buyer shall get the contract farming agreement registered with the market committee. The contract farming agreement shall be in such form, containing such particulars and terms and conditions as may be prescribed.