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[Cites 0, Cited by 0] [Section 3B(2)] [Section 3B] [Entire Act]

Union of India - Subsection

Section 3B(2)(i) in Aircraft Rules, 1937

(i)Where any person is aggrieved by an order passed by an appellate officer under sub-rule (1), he may further prefer an appeal against such order, before the officer next senior to the appellate officer and having jurisdiction in the matter, within a period of thirty days from the date on which the copy of the said order is received by him.