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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(2) in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Act, 2013

(2)The Appellate Authority may, within a period of three months, after giving the applicant reasonable opportunity of being heard either confirm or set aside the order of the Competent Authority with such directions as it may deem appropriate.