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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(v) in Farmers' Produce Trade and Commerce (Promotion and Facilitation) Rules, 2020

(v)if a party fails to attend a session fixed by the conciliation board deliberately or wilfully for two consecutive times, conciliation shall be deemed to have failed and the conciliation board shall report such matter to the Sub- Divisional Magistrate.