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[Cites 0, Cited by 0] [Section 47C] [Entire Act]

State of Chattisgarh - Subsection

Section 47C(1) in Chhattisgarh Excise Act, 1915

(1)Any party to appeal aggrieved by the final order by the Appellate Authority under sub-section (3) of Section 47-B may, within 30 days of such order submit a petition or revision solely on the ground of illegality of such order to the court of sessions within the sessions division.