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[Cites 0, Cited by 0] [Section 4D] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4D(3) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

(3)Applications for review may before submission of appeal be preferred to the authority which passed the original order by a person who on account of some mistake or error apparent on the face of record or for any other sufficient reason desires to obtain review of the order passed against him.