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[Cites 0, Cited by 0] [Section 13(10)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(10)(iii) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981

(iii)A person aggrieved by the orders passed under clause (i) & (ii) of this sub-section, shall appeal before the Assistant Cane Commissioner within a week and against the order of the Assistant Cane Commissioner he shall appeal before the Cane Commissioner within one month.