Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(4) in Punjab Cinemas (Regulation) Act, 1952

(4)Where the order suspending, cancelling or revoking a licence under sub- section (3) has been passed by a licensing authority, any person aggrieved by order may, within thirty days of the communication of such order to him, prefer an appeal to Government which may pass such order as it thinks fit.