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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(5) in Jammu and Kashmir Chit Funds Act, 2016

(5)Any person aggrieved by the refusal to issue previous sanction by any officer empowered under sub-section (1) may appeal to the Government within thirty days of the date of communication to him of such refusal and the decision of Government on such appeal shall be final.