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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Himachal Pradesh - Subsection

Section 60(3) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(3)Any person aggrieved by the proceedings of the Secretary of the Committee may, within thirty days from the date of communication of notice to him, appeal to the Committee.