Section 31(3) in The Gujarat Agricultural Produce Markets Act, 1963
(3)From a decision under sub-sections (1) or (2) an appeal shall within the time prescribed lie to the State Government or such officer as the State Government may appoint in this behalf. The decision of the State Government or, as the case may be, such officer shall be final.[Chapter IV-A] [Chapter IV-A inserted by Gujarat 17 of 2007, dated 1st May 2007 (w.e.f. 02-07-2007).] Private Market, Special Market, E-Market, Direct Purchase Market, Farmer-Consumer Market and Contract Farming
