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[Cites 0, Cited by 0] [Section 72E(1)] [Section 72E] [Entire Act]

State of Karnataka - Subsection

Section 72E(1)(b) in Karnataka Agricultural Produce Marketing Act 1966

(b)to the Karnataka Appellate Tribunal where such order is passed by the Director of Agricultural Marketing within thirty days of receipt of the order in such manner as may be prescribed.