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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Himachal Pradesh - Subsection

Section 10(5) in The Himachal Pradesh, Registration of Money-Lenders' Act, 1976

(5)The Commissioner may, either on his own motion, or on the application of a party interested, review his own order at any time within 30 days from the communication of his appellate order to the money-lender concerned.