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

Union of India - Subsection

Section 6(e) in Farmers' Agreement on Price Assurance and Farm Services (Dispute Resolution) Rules, 2020

(e)if a party fails to attend a session fixed by the conciliation board deliberately or willfully for two consecutive times, conciliation shall be deemed to have failed and the conciliation board shall report such matter to the Sub-Divisional Authority.