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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 57(3) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014

(3)Any person aggrieved by the proceeding of the Secretary of the Committee may, within thirty days from the date of Communication of notice to him. appeal to the Committee,