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[Cites 0, Cited by 9] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(7) in Bihar Shops & Establishments Act, 1953

(7)An appeal against an order dismissing either wholly or in part an application made under sub-section (1) or against a direction made under sub-section (2) or sub-section (3) may be preferred in such manner, within such time and to such authority as may be prescribed and such authority shall consider and dispose of such appeals in the prescribed manner.