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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Kerala - Subsection

Section 32(3) in Kerala Sports Act, 2000

(3)Any person aggrieved by any decision of the District Sports Council, with regard to the registration of sportsperson, may appeal before the Appellate Tribunal within such time and in such manner, as may be prescribed, and the decision of the Appellate Tribunal thereon shall be final.