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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(1) in Haryana Fire Service Act, 2009

(1)Any person aggrieved by any notice or order of the competent authority may prefer an appeal against such notice or order to the Director within a period of thirty days from the date of the receipt of such notice or order :Provided that the Director may entertain an appeal after the expiry of the said period of thirty days if he is satisfied that there was sufficient cause for not filing it within the period specified.