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[Cites 0, Cited by 0] [Section 37A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37A(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(2)The buyer shall submit an application for registration of the written agreement of contract farming to the Market Committee. The Market Committee shall register it in such manner and on such terms and conditions as may be prescribed by the bye-laws.