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[Cites 0, Cited by 8] [Section 31] [Entire Act]

State of Bihar - Subsection

Section 31(2) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981

(2)Any person aggrieved by an order of the Cane Commissioner under sub-section (1) may, within thirty days of the receipt of such order or within the same period from its publication in the official Gazette, appeal to the prescribed authority.