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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(2)(i) in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017

(i)Any person aggrieved by an order made by the Electrical Inspector (Lifts) under sub-section (5) of section 8, may, within thirty days from the date of such order, file an appeal to the Chief Electrical Inspector.