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[Cites 0, Cited by 0] [Section 28] [Entire Act]

NCT Delhi - Subsection

Section 28(2) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(2)Where the parties agree to settle the dispute by recourse to arbitration, each party to the dispute and the Secretary of the marketing committee or any person authorised by the marketing committee in that behalf shall select arbitrator/arbitrators from the panel of arbitrators referred under sub-rule (2) of Rule 27.