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[Cites 0, Cited by 0] [Section 33A] [Entire Act]

State of Maharashtra - Subsection

Section 33A(4) in Maharashtra Police Act

(4)A person aggrieved by an order of the Licensing Authority cancelling the Certificate of. Registration and the licence under sub-section (3), may, within a period of thirty days from the date of receipt of the order, appeal to the State Government. The decision of the State Government thereon shall be final.