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[Cites 0, Cited by 0] [Section 220] [Entire Act]

Union of India - Subsection

Section 220(220) in The Railway Protection Force Rules, 1987

220.1Every appeal of application for revision submitted by an enrolled member of the Force shall, as far as possible, be disposed off within a period of three monthsfrom the date of its receipt by the authority competent to decide it.