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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(5) in Maharashtra Forest Produce (Regulation of Trade) Act, 1969

(5)Any person aggrieved by the decision of any officer referred to in proviso sub¬section (4) may, within a period of thirty days from the date of receipt of such decision prefer an appeal to the State Government; and the decision of the State Government of such appeal shall be final.