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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(2)(a) in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019

(a)in case, production support under section 14 has been provided for the contract, the contract farming purchaser shall buy the pre-agreed quantity of the produce at pre-agreed rate, as may be prescribed, considering the quantity to be at par with fair average quality, owning responsibility of maintaining the quality. The contract farming purchaser shall also buy the rest of the pre-agreed quantity at a rate mutually acceptable to both the parties but not lower than the fixed percentage of the price as may be prescribed, payable for fair average quality, as provided in the agreement: