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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(2)(xix) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(xix)ensure payment in respect of transactions which take place in the market yard to be made on same day to the seller, and in default to seize the agricultural produce in question along with other property of the person concerned and to arrange for re-sale thereof and in the event of loss, to recover the same from the original buyer together with charges for recovery of the losses, if any, and effect payment of the price of the agricultural produce to the seller;