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[Cites 0, Cited by 0] [Section 13A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13A(2) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(2)Any party aggrieved by an order of the prescribed authority upon a petition under sub-section (1), may within thirty days from the date of such order prefer a revision to the District Judge.