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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(5) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(5)The Secretary of the Market Committee or the District Deputy Registrar, as the case may be, shall record his decision in appeal under sub-section (3), in writing and it shall be final;