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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(10) in The Haryana Sports Council Act, 2016

(10)Any person aggrieved by a decision taken under sub-section (9), may appeal to the concerned District Sports Council, within such time and in such manner alongwith such fee, as may be prescribed.