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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(8) in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972

(8)Any person aggrieved by any order fixing compensation under sub-section (6), may appeal against the same to such authority, within such time and in such manner as may be prescribed.