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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(d) in Farmers' Agreement on Price Assurance and Farm Services (Dispute Resolution) Rules, 2020

(d)"applicant" means a person who makes an application to the concerned Sub- divisional Authority for deciding a dispute arising from a farming agreement;