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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(ii) in The United Provinces Fire Service Act, 1944

(ii)Any person dissatisfied with any order passed under Section 16 (ii) may, within six months from the date of such order, institute a suit in a Civil Court of competent jurisdiction to establish his claims. Subject to the result of such suit, the order passed under Section 16(ii) shall be final.