Section 81(3) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(3)All contracts, agreements, and other instruments entered into immediately before the abolition of the Himachal Pradesh Marketing Board under sub-section(1) and to which the Himachal Pradesh Marketing Board is a party or which are in favour of the Himachal Pradesh Marketing Board shall be deemed to have been entered into by, with or for the Himachal Pradesh State Agricultural Marketing Board.
