Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5E] [Entire Act] State of Maharashtra - Subsection Section 5E(7) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 (7)Dispute relating to and arising out of a Contract Farming Agreement shall not be called in question in any court of law.
