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State of West Bengal - Section

Section 50 in West Bengal Electrical Licensing Rules, 2017

50. Appeal.

(1)Any person aggrieved by the order of the Board, may prefer an appeal within a period of thirty days from the date of receipt of the order by him before such person as may be authorized/notified by the State Government.
(2)The order of the Appellate Authority in this regard shall be final.