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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 36(2)(v) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(v)Provide for the settlement of all disputes between the seller and the buyer arising out on any kind of transaction Horticultural produce and all matters ancillary thereof.