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[Cites 0, Cited by 0] [Section 83] [Entire Act]

NCT Delhi - Subsection

Section 83(3) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(3)Any party, aggrieved by the decision of the arbitrator or the sub-committee, as the case may be, may prefer an appeal from such decision to the Board within such time and in such manner as may be prescribed.