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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jharkhand - Subsection

Section 23(a) in Jharkhand State Play Schools (Recognition and Control) Rules, 2017

(a)Any Management aggrieved by any decision of the competent authority under any of the provisions of these rules may, within two months from the date of the receipt of the decision by them, prefer an appeal against such decision to appellate authority, as authorised by State Government.