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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in Farmers' Agreement on Price Assurance and Farm Services (Dispute Resolution) Rules, 2020

(3)The Sub-Divisional Authority shall decide the dispute in a summary manner subject to the conditions specified in sub-section (2) of section l4 of the Act, by passing a reasoned order within thirty days from the date of its filing, after giving an opportunity of being heard to the concerned parties.