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

Union of India - Subsection

Section 10(3) in Farmers' Agreement on Price Assurance and Farm Services (Dispute Resolution) Rules, 2020

(3)The Appellate Authority shall dispose of the appeal by passing an order within thirty days from the date of filing of such appeal, after giving the concerned parties a reasonable opportunity of being heard.