Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53(3)] [Section 53] [Entire Act]

State of Jharkhand - Subsection

Section 53(3)(xviii) in Jharkhand Agricultural Produce Markets Act, 2000

(xviii)the enforcement of payment of the price of agricultural produce by the purchaser to the commission agent as and when it falls due in accordance with the terms of credit where the commission agent has allowed credit before the expiry of the maximum terms of credit permissible under the bye-laws;