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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Telangana - Subsection

Section 33(2)(xii) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966

(xii)the provision of facilities for the settlement of any dispute between a buyer and seller of notified agricultural produce, livestock or products of livestock or their agents including, in the case of notified agricultural produce and products of livestock, disputes regarding the quality or weight of the article the allowances for wrapping, dirt or impurities or deductions from any cause;