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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in Farmers' Agreement on Price Assurance and Farm Services (Dispute Resolution) Rules, 2020

(2)On settlement of the dispute, a Memorandum of Settlement shall be drawn accordingly in Form-2 and duly signed by the disputing parties and thereupon, it shall be binding upon them.