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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The National Service Act, 1972

(2)No appeal referred to in sub- section (1) shall lie unless-
(i)it is preferred within thirty days from the date of the decision of the National Service (Hardship) Committee, and
(ii)the National Service (Hardship) Committee certifies that the case involves a substantial question of law.