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

State of Maharashtra - Subsection

Section 5(7) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

(7)Any person aggrieved by any decision of the Chief Executive Officer in regard to the refusal or registration or amendment or deletion of an entry of his name in the register may make an appeal in writing to the Metropolitan Commissioner within one month of the receipt of the communication from the Chief Executive Officer in that regard.