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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Haryana - Subsection

Section 7A(4) in Punjab Cinemas (Regulation) Act, 1952

(4)Any person aggrieved by the decision of the licensing authority under sub-section (3) may, within such time as may be prescribed, appeal to the Government and the Government may make such order in the case as it thinks fit.