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[Cites 0, Cited by 0] [Section 64] [Entire Act]

NCT Delhi - Subsection

Section 64(3) in The Delhi Agricultural Produce Marketing (Election) Rules, 2000

(3)Any person aggrieved by the decision of the Director may, within seven days from the date on which the decision is communicated to him, appeal to Lt. Governor against such decision, and the decision of the Lt. Governor on appeal shall be final.