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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(4) in The Gujarat Professional Civil Engineers Act, 2006

(4)A person aggrieved by an order under sub-section (2), of this section or subsection (2) of section 23 may, within sixty days from the communication to him of such order, appeal to the State Government and the decision of the State Government in such appeal shall be final and shall not be called in question in any court.