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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(6) in Kerala Forest (Regulation of Sawmills and Other Wood-based Industrial Units) Rules, 2012

(6)The Appellate Authority shall, after giving the appellant an opportunity of being heard and after scrutiny of the relevant records, pass an order, within thirty days from the date of receipt of the appeal, confirming, amending or rescinding the orders appealed against, as he deems fit.