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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Himachal Pradesh - Subsection

Section 76(3) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(3)Every contract entered into by the Committee shall be in writing and shall be signed on behalf of the Committee by the person or persons authorized to do so under sub- section (2).