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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Goa - Subsection

Section 71(3) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(3)Any person aggrieved by an order made under sub-section (2), may, within thirty days from the date of communication of the order to him, appeal to the Government and the Order of the Government in such appeal shall be final and conclusive.