Section 82(3) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(3)Any person aggrieved by an order made under sub-section (2) may within 30 days from the de of communication of the order to him, appeal to the Director and the order of the Director shall be final and conclusive :Provided that in computing the period of limitation, the time required for obtaining a copy of the order appealed against shall be excluded.
