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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Goa - Subsection

Section 3(5) in The Goa Change of Name and Surname Act, 1990

(5)Any person aggrieved by the order of the Registrar under sub-section (3), may, within thirty days from the date of communication of the order, prefer an appeal to the Chief Registrar and the order in appeal passed by the Chief Registrar shall be final.