Section 109(19) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(19)In the event of dispute or difference arising between the parties hereto or as to the rights and obligations under this Agreement or as to any claim, monetary or otherwise of one party against the other or as to the interpretation and effect of any terms and conditions of this Agreement, such dispute or difference shall be referred to Dispute Settlement Authority appointed under rule 69 of the Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010.
