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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Maharashtra - Subsection

Section 81(5) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013

(5)dealer's license, may appeal within a period of sixty days of the date of such order to the;
(i)Collector or Additional Collector in case of order passed by Sub- Divisional Officer,
(ii)to the Divisional Commissioner in case of order, passed by the Collector,