Section 64 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
64. Redressal of dispute between Private Market or Consumer Market and Committee.
- Any dispute between the private market or consumer market and committee, shall be referred to the Secretary of the Board or any other officer authorized by the State Government in this behalf and shall be resolved after giving both the parties a reasonable opportunity of being heard.Provided that the decision of the authority under this Election shall be final.
