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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Jharkhand - Subsection

Section 44(2) in Jharkhand Agricultural Produce Markets Act, 2000

(2)An appeal shall lie within the prescribed time from the decision under subsection (1) to the Director of Agriculture, Jharkhand, or such other officer as the State Government may appoint in this behalf and the decision of the Director of Agriculture or such officer, as the case may be, shall be final.