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State of Tamilnadu - Section

Section 20 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019

20. Principles to determine sale-purchase price of produce.

- Notwithstanding anything contained in this Act or any other law for the time being in force, there shall be sale price, mentioned in the contract, determined in accordance with the guiding criteria as may be prescribed in the rules.