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[Cites 0, Cited by 0] [Section 131C] [Entire Act]

State of Karnataka - Subsection

Section 131C(2) in Karnataka Agricultural Produce Marketing Act 1966

(2)The Contract Farming Sponsor shall get the contract farming agreement registered with such officer as may be prescribed in this behalf. The contract farming agreement shall be in such form containing such particulars and terms and conditions such as may be prescribed.