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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Bengal Presidency - Subsection

Section 22(2) in The Calcutta Suburban Police Act, 1866

(2)Any person aggrieved by an order refusing to grant a licence under the proviso to sub-section (1) may, within thirty days from the date of such order, prefer an appeal against such order to the State government and the State Government may, after giving the appellant an opportunity of being heard, confirm, modify or set aside such order.