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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52(2)(b) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018

(b)where such appeal has been preferred, but the order of revocation has been upheld, from the date of the order of appeal.