Section 56 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
56. Dispute settlement-(i) between/ among licensees under section 50(1); and (ii) between/ mong licensee and APLMC.
- Any dispute arising between/among licensees of e- trading platforms, or between I among the licensees and APLMC/State agencies, shall be resolved by the Director or the officer authorized by him, in summary manner within thirty days, after giving the parties reasonable opportunity of being heard.
