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Beedi and Cigar Workers (Conditions of Employment) Act, 1966 5.Appeals.- Any person aggrieved by the decision of the competent authority refusing to grant or renew a license or canceling or suspending a license may, within such time and on payment of such fees, not exceeding twenty rupees, as may be prescribed, appeal to such authority as the State Government may, by notification in the Official Gazette, specify in this behalf, and such authority may by order confirm, modify or reverse any order refusing to grant or renew a license or canceling or suspending a license.    |
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