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State of Uttar Pradesh - Section

Section 41 in The U.P. Godam Niyamavali, 1972

41. Appeal against the orders of the Licensing Authority, refusing, revoking, suspending or cancelling the licences.

- Any person aggrieved by the order of the Licensing Authority refusing to grant or renew a licence or by an order suspending, revoking or cancelling a licence may appeal to the Government within thirty days of the communication of the order.