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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttarakhand - Subsection

Section 5(4) in Uttarakhand Ropeways Act, 2014

(4)Any person or entity aggrieved by the order refusing to grant a licence under sub-section (2) or by any order otherwise made under the sub-section may, within a period of sixty days of the date of the order, prefer an appeal to the State Government which may pass such order as it deems necessary.