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[Cites 0, Cited by 0] [Section 5E] [Entire Act]

State of Maharashtra - Subsection

Section 5E(4) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(4)Dispute arising out of any Contract Farming Agreement may be referred to a settlement authority as may be prescribed in this behalf. The settlement authority shall resolve the dispute in a summary manner within thirty days, after giving the parties a reasonable opportunity of being heard.