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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(4) in U.P. Cinemas (Regulation) Act, 1955

(4)Any person aggrieved by the decision of a licensing authority refusing to grant a licence under this Act may, within such time as may be prescribed, appeal to the State Government and the State Government may make such order in the case it thinks fit.