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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(7) in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982

(7)A member against whom an order to make good the loss been made under sub-rule (6) may, within one month from the service of such order, appeal to the State Government which shall have the power of confirming, modifying or setting aside the order.