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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(2) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007

(2)An appeal against cancellation of a.pass may be made to the Additional Chief Secretary (Home) or the Principal Secretary (Home) to the State Government, as the case may be, within 15 days from the date of the cancellation order.