Section 72 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
72. Dispute settlement -(i) between/ among licensees (ii) between/ among licensee and APLMC.
- Any dispute arising between/among licensees for private market yard, farmer-consumer market yard, market sub-yard and direct marketing, or between/among licensee (s) and APLMC (s) may be resolved by the Director or the officer authorized by him, in a summary manner within thirty days, after giving the parties a reasonable opportunity of being heard.
