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 57A] [Entire Act] State of Rajasthan - Subsection Section 57A(7) in The Rajasthan Agricultural Produce Markets Rules, 1963 (7)The agreement may be for a season or a-year but not more than 5 years. In case of long term tree crop, the agreement can be for a period mutually agreed to by the parties.
