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[Cites 0, Cited by 0] [Section 32] [Entire Act]

NCT Delhi - Subsection

Section 32(2) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000

(2)Any party aggrieved by the decision of the controller under sub-rule (1) above, may appeal against that to the Lt. Governor within seven days of the receipt of the decision/ order.