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[Cites 0, Cited by 0] [Section 5E] [Entire Act]

State of Maharashtra - Subsection

Section 5E(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(2)The Contract Farming Sponsor shall get the Contract Farming Agreement recorded with the officer prescribed in this behalf. The Contract Farming Agreement shall be in such form containing such particulars and terms and conditions, as may be prescribed.