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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Madhya Pradesh - Subsection

Section 79(2)(xi) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(xi)facilities for the settlement of any dispute between a buyer and seller of notified agricultural produce or their agents including disputes regarding the quality or weight of the articles, payment in respect of the price of goods sold and the allowances for wrappings, containers, dirts or impurities or deductions for any cause by mediation, arbitration or otherwise;