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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Goa - Subsection

Section 65(ix) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(ix)provide for the settlements of all disputes between the seller and buyer and others, arising out of any kind of transaction connected with the marketing of a notified agricultural produce and all matters ancillary thereto;