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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(3) in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020

(3)Every declaration or assessment made or order passed by the District Magistrate under sub-section (2) shall be subject to revision by the Commissioner of the Division but save as aforesaid, shall be final.