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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Uttarakhand - Subsection

Section 79(c) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(c)if any dispute arises between the parties in respect of the provisions of the agreement, either of the parties may submit an application to the Prescribed Authority to arbitrate upon the disputes. The Prescribed Authority shall resolve the dispute within 30 days after giving the parties a reasonable opportunity of being heard;