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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(1)(c) in The Punjab Stamp Rules, 1934

(c)any person aggrieved by an order passed under clause (b) of sub-rule (1) may, within a period of thirty days from the date of the receipt of the order, prefer an appeal to the Commissioner of the Division;