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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(5)(b) in U.P. Janhit Guarantee Adhiniyam, 2011

(b)If the designated officer does not comply with the order of providing the service under sub-section (2), then the applicant may submit an application directly to the second Appellate Authority. This application shall be disposed of in the manner of first appeal.