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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(e) in The Organic Agricultural Produce Grading and Marking Rules, 2009

(e)"appeal" means the act or fact of challenging by which an Authorised Inspection and Certification Agency can request for reconsideration of an order passed by the Agricultural Marketing Adviser under these rules;