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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Manipur - Subsection

Section 7(2) in The Manipur Cooking Gas (Licensing and Control) Order, 1986

(2)On receipt of an appeal under sub-paragraph (1), the appellate authority, shall after giving the appellant and the licensing authority, concerned a reasonable opportunity of being heard, dispose of the appeal as expeditiously as possible.