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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Telangana - Subsection

Section 23(1) in Telangana Pawn Brokers Act, 2002

(1)Any person aggrieved by an order of the Licensing Authority under sub-section (3) of section 4 or sub-section (1) of section 20, may within thirty days from the date of communication of such order, appeal in such manner as may be prescribed to the appellate authority having jurisdiction over the area.