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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(5) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(5)A trustee may, within one month of the date of the receipt by him of order passed by the Commissioner under sub-section (3) or sub-section (4) prefer an appeal against such order to the Financial Commissioner.