Section 78 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
78. Bar to suit in absence of notice.
- Notwithstanding anything contained in any other law, no suit shall be instituted against the Board, until the expiration of two months from the date of notice in writing stating the cause of action, name and place of abode/office of the intending plaintiff and the relief which he claims has been delivered or left at the office of the Board. Every such suit shall be dismissed unless it is instituted within six months from the date of the accrual of the cause of action.
