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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Himachal Pradesh - Subsection

Section 20(3) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(3)Any person likely to be affected by the notification issued under sub-section (1) may, submit his objections or suggestions in writing to the State Government within the period specified in the notification.