Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Gujarat - Subsection Section 20(3) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020 (3)Any person aggrieved by such notice may, within the period specified in the notice, make representation to the Ambaji Pilgrimage Tourism Authority.
