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 52B] [Entire Act] State of Maharashtra - Subsection Section 52B(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 (3)The order passed in the appeal by the Director or the State Government, as the case may be, shall be final.
