Section 14(5) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
(5)Save as provided in sub-sections (1) and (2), farmer or farmer producer organisation or farmer producer company may also enter into services contract or any other such contract with service contract purchaser or such other purchaser, as may be prescribed and specified in the agreement, not inconsistent with this Act and rules made thereunder.
