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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(2) in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016

(2)An appeal to the District Magistrate under sub-section (1) shall be made in such form and shall accompanied by a copy of the notice of order appealed against and by such fees as may be prescribed.