Section 115(3) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(3)Any person aggrieved by an order made under sub-section (2) may, within thirty days from the date of communication of the order to him, appeal to the Government and the Order of the latter shall be final and binding:Provided that in computing the period of limitation the time required for obtaining a copy of the order appealed against shall be excluded.
