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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(1) in Madhya Pradesh Private Security Agencies Rules, 2012

(1)Every appeal under sub-section (1) of section 14 of the Act shall be preferred in form VII signed by the aggrieved person or his authorised advocate and presented To the appellate officer in person or sent to him by registered post.