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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(2) in Jammu and Kashmir Reservation Act, 2004

(2)The Appellate Authority shall, within 30 days from the date of receipt of the appeal, pass such orders on it as it deems fit :Provided that no order shall be made against any person without affording him a reasonable opportunity of being heard.