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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(2)(xiii) in The Punjab Agricultural Produce Markets Act, 1961

(xiii)the provision of facilities for the settlement by arbitration or otherwise of any dispute between a buyer and a seller of agricultural produce or their agents including disputes regarding the quality or weight of the article, the price or rate to be paid, allowances for wrappings, dirt or impurities or deductions for any cause ;