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[Cites 0, Cited by 0] [Section 6D] [Entire Act]

State of Odisha - Subsection

Section 6D(4) in The Orissa Agricultural Produce Markets Act, 1956

(4)The party aggrieved by the decision of the Director under Subsection (3) may prefer an appeal to the Secretary to Government, Co-operation Department within thirty days from the date of the decision and the appeal shall be disposed of within thirty days, after giving the parties a reasonable opportunity of being heard and the decision shall be final.