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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(2)(v) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(v)provide for the settlement of all disputes between the seller and the buyer arising out of any kind of transaction connected with the marketing of notified agricultural produce and all matters ancillary thereto;