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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(2) in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013

(2)Any person aggrieved by the Order of Oil Palm Commissioner under sub-section (1) shall prefer an appeal to the Government within a period of thirty days from the date of such order.