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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(1) in The Rajasthan Warehouses Rules, 1960

(1)An appeal against the order of the Prescribed Authority under section 29 of the Act shall instituted to the Board of Revenue for Rajasthan within 30 days from the date on which the refusal communicated to the applicant.