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[Cites 0, Cited by 0] [Section 83] [Entire Act]

NCT Delhi - Subsection

Section 83(1) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(1)For the purpose of settling disputes between buyers and sellers of agricultural produce or their agents including any disputes regarding quality or weight or payment, or any matter in relation to the regulation of marketing of agricultural produce in the market area, the marketing committee constituted for that market area may appoint arbitrators or constitute, from amongst its members, a sub-committee.