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[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

State of Himachal Pradesh - Subsection

Section 83(2)(o) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(o)the procedure to be followed by the Committee to regulate the making, carrying out and enforcement or cancellation of agreements of sales weightment, delivery, payment and other matters relating to the market of notified agricultural produce under clause (iv) of sub-section (2) of section 39;