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 12E] [Entire Act] State of Andhra Pradesh - Subsection Section 12E(3) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 (3)The appeal shall be in such form and shall be accompanied by such fees as may be specified by the market committee concerned in its bye-laws.
