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] [Entire Act]

State of Odisha - Section

Section 24N in The Orissa Agricultural Produce Markets Rules, 1958

24N.

Any disputes between the farmer producers and the management of the private market, shall be referred to the Director or an Officer not below the rank of Assistant Director authorized by him in his behalf, who shall decide the disputes after giving all parties interested an opportunity of being heard and his decisions shall be final and binding on both the parties.