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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Bihar - Subsection

Section 52(2)(ix) in The Bihar Agricultural Produce Markets Act, 1960

(ix)the provision of facilities for the settlement of any dispute between a buyer and seller of agricultural produce or their agents, including disputes regarding the quality or weight of the articles, the allowances for wrappings, containers, dirt or impurities or deductions from any cause;