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State of Bihar - Section

Section 8 in Bihar Sugarcane (Distribution and Movement Control) Order, 1966

8. Appeal.

- Any person aggrieved by any Order of the Licensing Authority refusing to grant or renew a licence or cancelling or suspending a licence under the provisions of this Order may appeal to the State Government within 3 days of the receipt by him of such Order. The decision of the State Government in this behalf shall be final.