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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Chattisgarh - Subsection

Section 24(2)(e) in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013

(e)the process of filing an appeal/revision, the period of limitation for appeal/revision and the authority to which appeal/revision may be made under Section 13 and Section 14 respectively and the procedure to be followed in such appeal/revision.