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[Cites 0, Cited by 0] [Section 6D] [Entire Act]

State of Odisha - Subsection

Section 6D(3) in The Orissa Agricultural Produce Markets Act, 1956

(3)Dispute arising out of the Contract Farming Agreement may be referred to the Director for settlement and the Director shall decide the dispute in a summary manner within thirty days from the date of reference, after giving the parties a reasonable opportunity of being heard in the manner prescribed.