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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(1) in Jammu and Kashmir Saffron Rules, 2018

(1)Any person aggrieved by an order of the Registration Authority under section 6 or section 7 of the Act or an order of Enforcement Inspector under section 13 of the Act, may within a period of two months prefer an appeal to the Appellate Authority.