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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(ii) in Bihar Targeted Public Distribution System (Control) Order, 2016

(ii)Any person aggrieved by an order of the designated authority denying the issue or renewal of a ration card or cancellation of the ration card may appeal to the District Officer within thirty days of the date of receipt of the order.