Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] Union of India - Subsection Section 6(d) in Farmers' Agreement on Price Assurance and Farm Services (Dispute Resolution) Rules, 2020 (d)the parties shall ordinarily be present personally at the conciliation sessions notified by the conciliation board:
