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

State of Madhya Pradesh - Subsection

Section 5B(3) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936

(3)Any person aggrieved by an order revoking or suspending any licence under this section may, within fifteen days from the date of communication of such order, prefer an appeal to the State Government in such manner as may be prescribed and the order of the appellate authority shall be final.]