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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Jharkhand - Subsection

Section 52(2)(ix) in Jharkhand Agricultural Produce Markets Act, 2000

(ix)the provision of facilities for the settlement of any dispute between a buyer and a seller of agricultural produce or their agents, including disputes regarding the quality or weight of the articles, the allowances for wrappings, containers, dirt or impurities or deductions from any causes;