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State of Madhya Pradesh - Section

Section 25 in M.P. Rights of Persons with Disabilities Rules, 2017

25. Appeal against the order of competent authority.

- Any person aggrieved by the order of competent authority refusing to give the certificate or revoking the registration, may prefer an appeal within the period of 30 days against the order of refusal or revocation of registration, to the Principal Secretary, Social Justice and Disabled Welfare.