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[Cites 0, Cited by 0] [Section 22N] [Entire Act]

State of Rajasthan - Subsection

Section 22N(7) in The Rajasthan Agricultural Produce Markets Act, 1961

(7)Disputes relating to and arising out of contract farming agreement shall be settled in accordance with the provisions made hereinabove and shall not be called in question in any civil Court.