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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Bihar - Subsection

Section 52(2)(xxiv) in The Bihar Agricultural Produce Markets Act, 1960

(xxiv)the time within which an appeal shall lie to the Chief Commissioner or the officer appointed by him in that behalf under sub-section (2) of section 44;