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[Cites 0, Cited by 0] [Section 24T] [Entire Act]

State of Odisha - Subsection

Section 24T(2) in The Orissa Agricultural Produce Markets Rules, 1958

(2)The Agreements for Contract Farming may be seasonal or annual. All seasonal or annual Agreements shall be entered into before sowing of the crops in case of horticultural three crops, the time of Agreements may be at the stage of flowering, or at any stage deemed appropriate by the parties to the agreement.