Section 10(3)(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

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State of Maharashtra - Subsection

Section 10(3)(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

(a)in case of perishable agricultural produce, such as fruits, vegetables and fishes, within six hours from the communication of the decision to him, appeal to the Secretary of the concerned Market Committee who shall dispose of the such appeal further six hours; and

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State of Maharashtra - Subsection

Section 10(3)(a) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963