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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(1) in The Punjab Fruit Nurseries Act, 1961

(1)Any person aggrieved by an order of a competent authority refusing to grant or renew a licence under this Act may appeal in such form and manner, within such period and to such authority as may be prescribed :Provided that the appellate authority may admit an appeal after the prescribed period if sufficient cause is shown.