Section 9 in The U.P. Regulation Of Money-Lending Act, 1976
9. Appeal. -
Any person aggrieved by an order of the Registrar refusing to grant a certificate under Section 7 or cancelling or suspending it under Section 8, may within thirty days from the date of such order prefer an appeal against the order to the Registrar General, who may thereupon pass such orders as he thinks fit.
