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 51] [Entire Act] State of Assam - Subsection Section 51(3) in The Assam Agricultural Produce Market Act, 1972 (3)The market committee may, within one month from the date of the issue of an order made under sub-section (2) appeal from such order to the State Government.
