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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3)(a) in The Protection Of Civil Rights Act, 1955

(a)Any person aggrieved by the imposition of the collective fine under sub-section (1) or by the order of apportionment, may, within the prescribed period, file a petition before the state Government or such other authority as that Government may specify in this behalf for being exempted from such fine or for modification of the order of apportionment: