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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(f) in The U.P. Coal Control Order, 1977

(f)Any person, aggrieved by an order of the Licensing Authority under the foregoing sub-clause, may, within a period of 30 days from the date of communication of the order of such refusal, appeal to the State Coal Controller. The decision of the State Coal Controller on such appeal shall be final.