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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(2) in The Maharashtra Casinos (Control and Tax) Act, 1976

(2)Any licensee aggrieved by any order made under sub-section (1) may appeal against the order to the State Government within a period of sixty days from the date of receipt of such order and the order passed by the State Government in appeal shall be final and shall not be called in question in any Court.