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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Haryana - Subsection

Section 31(3) in The Haryana Sports Council Act, 2016

(3)Any person aggrieved by any decision of the District Sports Council, with regard to the registration of sportsperson, may file an appeal before the Appellate Tribunal within such time and in such manner alongwith such fees, as may be prescribed and the decision of the Appellate Tribunal thereon shall be final.