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[Cites 0, Cited by 0] [Section 24T] [Entire Act]

State of Odisha - Subsection

Section 24T(3) in The Orissa Agricultural Produce Markets Rules, 1958

(3)The Contract Farming Agreement shall contain a description of the farm, land survey number, specification of farm produce, specification of quality, specification of commodity contracted, crop delivery Agreement, insurance coverage etc. as well as details of the price to be paid for the produce indicating the mode of payment to be made to the Contract Farming Producer.