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[Cites 0, Cited by 1] [Section 7] [Entire Act]

NCT Delhi - Subsection

Section 7(3) in The Delhi School Education Act, 1973

(3)Any person aggrieved by the grant or refusal of permission under sub-section (2) may prefer, in such form and within such time as may be prescribed, appeal to the Administrator against such grant or refusal of permission and the decision of the Administrator thereon shall be final.