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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1) in The Rajasthan Insecticides (Appeal) Rules, 1980

(1)Any person aggrieved by a decision of the Licensing Officer under section 13 excepting under the proviso to sub-section (1) thereof, or section 14 of the Act may within a period of thirty days from the date on which the decision is communicated to him, appeal to the Director of Agriculture.