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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(3) in The Haryana School Education Act, 1995

(3)Any person aggrieved by the grant or refusal of permission under sub-section (2) may prefer, in such form and within such time, as may be prescribed, appeal to the prescribed authority against such grant or refusal of permission and decision of the prescribed authority thereon shall be final.