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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Maharashtra - Subsection

Section 60(1) in Maharashtra Police Act

(1)Any person aggrieved by an order made under section 55, 56, 57 or 57A may appeal to the State Government or to such other officer as the State Government may by order specify (hereinafter referred to as “the specified officer ”), within thirty days from the date of such order.