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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(3) in Rajasthan Camel (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 2015

(3)Any person aggrieved by an order made under sub-section (1) or sub-Section (2) may, within thirty days from the date of the said order, appeal against it to the Divisional Commissioner.