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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Sikkim - Subsection

Section 15(2) in Sikkim Cinemas (Regulation) Rules, 1979

(2)A licensee aggrieved by an order passed under sub-rule (1) may appeal to the State Government or any other officer appointed by the Government for this purpose, within a period of thirty days of the communication of the order of revocation or suspension.