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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of West Bengal - Subsection

Section 50(1) in West Bengal Electrical Licensing Rules, 2017

(1)Any person aggrieved by the order of the Board, may prefer an appeal within a period of thirty days from the date of receipt of the order by him before such person as may be authorized/notified by the State Government.