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[Cites 0, Cited by 9] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(5) in Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015

(5)Any person aggrieved by an order made by the competent authority under subsection (2) or sub-section (4) may, within a period of thirty days from the date of such order, prefer an appeal to the Deputy Commissioner of the district concerned.