Section 2(a) in The Export (Quality Control And Inspection) Act, 1963
(a)[ "adjudicating authority" means the authority specified in, or under, section 10K ; [Re-lettered & Inserted by Act 40 of 1984, Section 2 (w.e.f. 2-7-1984)](ab)"Appellate authority" means the Appellate authority referred to in section 10M;](ac)[ "Council" means the Export Inspection Council established under section 3;] [Re-lettered & Inserted by Act 40 of 1984, Section 2 (w.e.f. 2-7-1984). 66 ]
