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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(4) in The Gujarat Khadi and Village Industries Act, 2006

(4)Any person aggrieved by the decision or action of the officer so authorized may apply to the District Court within one month of the decision or action for redressal of his grievance and that court may, after taking such evidence as it thinks necessary, confirm, modify or remit the payment to the Board.