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[Cites 0, Cited by 0] [Section 13A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13A(4) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(4)The decision of the prescribed authority, subject to any order passed by the revising authority under this section, and every decision of the revising authority passed under this section shall be final.] [Added by section 2 of Uttarakhand Act No. 05 of 2011.]