Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(3)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(b)in case of any other perishable agricultural produce, within twenty-four hours from the communication of the decision to him and in case of other agricultural produce, within three days from the date on which the decision is communicated to him, appeal to-the concerned District Deputy Registrar of co-operative societies who shall dispose of the appeal in case of perishable agricultural produce within twenty-four hours and in case of any other agricultural produce, within seven days from the date of receipt of the appeal;