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

State of Maharashtra - Subsection

Section 5E(8) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(8)The agricultural produce covered under the Contract Farming Agreement may be sold to the Contract Farming Sponsor outside the market yard and in such a case, no market fee shall be levy-able."