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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(2) in Haryana Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1973

(2)[ An appeal against the decision of the Registrar under sub-section (1) shall be made within a period of sixty days from the date of decision to the State Government.] [Instituted by Haryana Act 17 of 1978.]