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State of Arunachal Pradesh - Section

Section 14 in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017

14. Appeal.

- Any person including the competent authority, if aggrieved by an order of the Court of District and Session Judge of Competent Jurisdiction or the Special Court constituted under this Act, may appeal to the High Court within thirty days from the date of the order.