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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(5) in The Maharashtra Forest Produce (Regulation Of Trade) Act, 1969

(5)Any person aggrieved by the decision of any officer referred to in the provisio to sub-section (4) may within a period of thirty days from the date of receipt of such decision, prefer an appeal to the State Government : and the decision of the State Government on such appeal shall be final.