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[Cites 0, Cited by 0] [Section 109(8)] [Section 109] [Entire Act]

State of Goa - Subsection

Section 109(8)(b) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(b)in the market yard and if the price obtain is less than the contracted price then he will return proportionately less to the party of the Second part for his investment. It is further agreed that the quality maintenance in transit will be the responsibility of the Party of the Second Part and the Party of the First Part shall not be responsible or liable for the same.