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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5D(5)] [Section 5D] [Entire Act] State of Maharashtra - Subsection Section 5D(5)(b) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 (b)Any person aggrieved by the decision of the Director under clause (a) may prefer an appeal to the State Government.