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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(9) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000

(9)Any Handicraft Artisan or self employed person aggrieved by the order of rejection may, within 60 days of receipt of the order, appeal to the Chairman, District Level Advisory Committee constituted under paragraph 6(ii) of the Scheme against the order of rejection.