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[Cites 0, Cited by 1] [Section 43(2)] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(2)(v) in The Punjab Agricultural Produce Markets Act, 1961

(v)the time, place and manner in which a contract between buyer and seller is to be entered into, continued and carried out and the money is to be paid to the seller;