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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Uttarakhand - Subsection

Section 26(2)(xii) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(xii)provide for the settlement of all disputes as Arbitrator between the licensees, and the licensee and other persons, engaged in sale or purchase in Principal Market Yard or Sub market Yard, arising out of any kind of transaction;