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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(2) in The Haryana Sports Council Act, 2016

(2)Any sportsperson, organization, sports club and Sports Council aggrieved by any decision taken by a District Sports Council under this Act or the rules made thereunder, may appeal to the Appellate Tribunal, within such time and in such manner, as may be prescribed and the decision of the Appellate Tribunal thereon shall be final.