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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Goa - Subsection

Section 57(1) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(1)Dispute between the farmer market or consumer market and Marketing Board shall be referred to the State Marketing Officer or his representative or any other officer authorized by the Government in this regard. The dispute shall be resolved after giving both parties a reasonable opportunity of being heard, in the manner prescribed.