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[Cites 0, Cited by 0] [Section 6C] [Entire Act]

State of Maharashtra - Subsection

Section 6C(4) in The Maharashtra Education and Employment Guarantee (CESS) Act, 1962

(4)An appeal may be made against such decision to such authority as the State Government may, by notification in the Official Gazette specify for the whole or any part of the State. The period within which such appeal may be made shall be sixty days from the date of receipt of the decision of the Collector.