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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(4)(b) in U.P. Janhit Guarantee Adhiniyam, 2011

(b)The second Appellate Authority, may along with the order to provide services impose penalty according to the provisions of Section 7.