Section 15(2)(ii) in The U.P. Coal Control Order, 1977

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(2)(ii) in The U.P. Coal Control Order, 1977

(ii)The licensee, aggrieved by such order, may within a period of 30 days from the date of communication of the order, appeal to the State Coal Controller. The order of the State Coal Controller passed on appeal shall be final.

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State of Uttar Pradesh - Subsection

Section 15(2)(ii) in The U.P. Coal Control Order, 1977