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[Cites 0, Cited by 0] [Section 125(2)] [Section 125] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 125(2)(xx) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

(xx)facilities for the settlement of any dispute between a buyer and seller of notified agricultural produce or their agents including disputes regarding the quality or weight of the articles, payment in respect of the price of goods sold and the allowances for wrapping, containers, dirt or impurities or deductions for any cause by mediation, arbitration or otherwise;