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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(2) in The U.P. Advertisements Tax Act, 1981

(2)Any person aggrieved by an order under sub-section (1) may, within thirty days from the date of service of such order, prefer an appeal to the State Government is such manner as may be prescribed, and the order of the appellate authority on such appeal shall be final.