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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Uttarakhand - Subsection

Section 79(b) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(b)the Contract Farming Agreement shall be registered with that Market Committee or Prescribed Authority, as the case may be, in accordance with such procedure as may be prescribed. It shall be in such form containing such particular and terms and conditions, as may be prescribed.