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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4) in THE FARMERS’ PRODUCE TRADE AND COMMERCE (PROMOTION AND FACILITATION) ACT, 2020

(4)An appeal filed under this section shall be heard and disposed of within a period of ninety days from the date of its filing:Provided that before disposing of an appeal, the appellant shall be given an opportunity of being heard.