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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(b) in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982

(b)if the Secretary or the authorised person fails to settle the dispute, each of the two parties to the dispute shall, as soon as may be, select one arbitrator, and the market committee shall select one arbitrator other than the two selected by the parties, from the panel of arbitrators prepared for the purpose by the market committee under clause (e) :