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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 93(2)(xiv) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(xiv)facilities for the settlements of any dispute between a buyer and seller of notified agricultural produce or their agents including disputes regarding the quality of weight of the articles, payments in respect of the price of goods sold and the allowances for wrapping, contained dirt or impurities or deductions for any cause by mediation, arbitration or otherwise;