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] [Section 31(3)] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(3)(e) in The Orissa Agricultural Produce Markets Rules, 1958

(e)The decision of the arbitrators or umpire, or where an appeal has been made to the Disputes Sub-Committee, the decision of such Sub-Committee shall be final. The dispute shall, as far as possible, be decided on the spot and on the same day.