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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(2) in Haryana Fire Service Act, 2009

(2)An application for revision shall lie to the Government against the order of the Director confirming, modifying or annulling a notice or an order issued or made under this Act within a period of thirty days from the date of such order :Provided that the Government may entertain a revision after the expiry of the said period of thirty days if it is satisfied that there was sufficient cause for not filing it within that period.