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State of Uttar Pradesh - Section

Section 51 in Uttar Pradesh Chit Funds Act, 1975

51. Right of appeal.

(1)Any person aggrieved by a decision or order of the prescribed authority or of a court other than the High Court in proceedings for winding up a chit may, within a period of two months from the date of such decision or order prefer an appeal to the High Court.
(2)Subject, to the provisions of sub-section (1) every decision or, order of the prescribed authority or Court in such proceedings shall be final.