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State of Rajasthan - Section

Section 29 in The Rajasthan Warehouses Act, 1958

29. Appeals against certain orders of prescribed authority.

(1)An appeal against any order of the prescribed authority refusing to grant or renew a licence or suspending or cancelling any such licence in respect of a warehouseman or any orders passed under section 17 shall be made to such authority and within such time as may be prescribed.
(2)The decision of such appellate authority shall be final.