Section 31(1)(iv) in The Orissa Agricultural Produce Markets Rules, 1958

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State of Odisha - Subsection

Section 31(1)(iv) in The Orissa Agricultural Produce Markets Rules, 1958

(iv)the representative of local authorities on the Market Committee or, if there is no representative of local authorities on the Committee, any other member of the Committee, to arrange tor the settlement of disputes between buyers and sellers or their agents including disputes regarding the quality or weight of the article, the allowances for wrappings, containers, dirt or impurities or deductions from any cause :

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State of Odisha - Subsection

Section 31(1)(iv) in The Orissa Agricultural Produce Markets Rules, 1958