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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of Himachal Pradesh - Subsection

Section 68(1)(c) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(c)the State Government, where such order is passed by the Managing Director of the Board or by the Board, within thirty days from the date of such order.