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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(3) in The U.P. Sales or Purchase of Motor Spirit, Diesel Oil and Alcohol Taxation Rules, 1977

(3)No appeal shall lie against an order passed in appeal but such order may be revised by the State Government if a petition is presented within sixty days of the date of such order.