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State of Tamilnadu - Section

Section 19 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019

19. Principles to determine pre-agreed price for produce.

- To provide reasonable protection to the contract farming producer, the pre-agreed price, category wise as under section 13 shall be determined in accordance with the guiding criteria as may be prescribed in the rules and mentioned in the agreement.