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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(2) in The Punjab Wild Life Preservation Act, 1959

(2)Any person aggrieved by the suspension or cancellation of a licence under sub-section (1) may, within thirty days of the date of order appealed against, appeal to the State Government whose decision on such appeal shall be final.