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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(1) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Ordinance, 2004

(1)Any Sports Association or person aggrieved by an order made by the Registrar under the provisions of this Ordinance may appeal against the order to the Secretary to the Government, Department of Youth Affairs and Sports, within thirty days of such an order being made.