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

Bombay Presidency - Subsection

Section 20(3) in The Bombay Weights and Measures (Enforcement) Act, 1958

(3)On receipt of such an appeal, the appellate authority shall, after giving the appellant a reasonable opportunity of being heard, and after making such enquiry as it deems proper, decide the appeal, and the decision of the appellate authority shall be final.