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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The General Grading and Marking Rules, 1988

(2)The Agricultural Marketing Adviser may call for such documents from the concerned authority and may after such enquiry as considered necessary pass suitable orders which shall be final and binding on all parties concerned;Provided in the cases where Agricultural Marketing Adviser is the competent authority, the appellate authority will be the Central Government.