Section 109(9) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Goa - Subsection

Section 109(9) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(9)The Party of the Second Part shall pay to the Party of the First Part the price/rate mentioned in Schedule when his crop has been harvested and delivered to the Party of the Second Part after deducting all outstanding advances given to the Party of the First Part by the Party of the Second Part. The payment shall be made in the following manner:-

Date	Mode of payment	Place of payment

Legal Document View

Unlock Advanced Research with PRISMAI

State of Goa - Subsection

Section 109(9) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010