Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in Farmers' Produce Trade and Commerce (Promotion and Facilitation) Rules, 2020

(1)The Sub-Divisional Magistrate shall, within fourteen days from the date of receipt of the application from disputing parties, appoint a conciliation board, which shall be chaired by an officer serving under his supervision and control.