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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(3)(d) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(d)An appeal against the decision of the arbitrator or Umpire, as the case may be, shall lie to the disputes sub-committee and shall be filed within a period of [seven days] [Subtituted for the word 'fifteen' by Haryana Notification dated 12.9.1975.] form the date of the award.