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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(3) in The Andhra Pradesh Aquaculture Seed (Quality Control) Act, 2006

(3)On receipt of an appeal under sub-section (1) and subsection (2), the appellate authority shall, after giving an opportunity of being heard dispose of the appeal as expeditiously as possible.