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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Himachal Pradesh - Subsection

Section 23(1) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(1)Consumer's or farmer's market may be established by developing infrastructure as may be prescribed, by any person in any market area and producer may, himself sell his agricultural produce direct to the consumer in such market area, in the manner as may be prescribed.