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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Goa - Subsection

Section 46(4) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(4)Notwithstanding anything contained in the Contract Farming Agreement, no title, rights, ownership or possession, shall be transferred, alienated or vest in the contract farming sponsor, his successor or his agent as a consequence arising out of such Contract Farming Agreement.