Section 8 in Manipur Coaching Institute (Control and Regulation) Act, 2017
8. Appellate Authority.
- In case, a coaching institute is aggrieved against any orders under Section 4, 5, 6 and 7, such institute may file appeal before the Appellate Authority within thirty days against such order. The Appellate Authority shall dispose of the appeal within forty five days of filing of appeal. The decision of the Appellate Authority shall be final.Chapter - 5 Miscellaneous
