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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(4)(ii) in The Punjab Agricultural Produce Markets Act, 1961

(ii)contract farming sponsor shall get the contract farming agreement executed with the contract farming producer and get the same registered with the officer prescribed in this behalf. The contract farming agreement shall be in such form containing such particulars and terms and conditions as may be prescribed for marketing of contract farming produce.