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

State of Punjab - Subsection

Section 5(3) in The East Punjab Molasses (Control) Act, 1948

(3)An appeal against the order of the Controller passed under sub- section (1) or sub-section (2) shall lie to the Financial Commissioner, Taxation within thirty days of the date of passing of such order and in such manner as may be prescribed by rules made under this Act.