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 7] [Entire Act] State of Haryana - Subsection Section 7(7) in The Punjab Agricultural Produce Markets Act, 1961 (7)Disputes relating to and arising out of contract farming agreement shall not be called in question in any civil Court.] [Added by Haryana Act No. 22 of 2006.]
