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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(a)Of the Market Committee refusing to grant or renew a license, or cancelling a license or suspending any license may, within thirty days from the date on which the order is communicated to him, appeal to the Director;