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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46] [Entire Act] State of Goa - Subsection Section 46(8) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007 (8)Any dispute relating to or arising out of Contract Farming Agreement shall not be called in question in any Court of Law.
