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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(2)(m) in The Orissa Agricultural Produce Markets Act, 1956

(m)The provision of facilities for the settlement of any dispute between a buyer and seller of agricultural produce or their agents including disputes regarding the quality or weight of the article, the allowance ¦wrapping, containers, dirt or impurities or deductions from any cause;