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[Cites 0, Cited by 0] [Section 10P(1)] [Section 10P] [Entire Act]

Union of India - Subsection

Section 10P(1)(a) in The Export (Quality Control And Inspection) Act, 1963

(a)no appeal against the order imposing such penalty has been preferred to the Appellate authority and the person entitled to file such appeal dies or is adjudicated an insolvent before the expiry of the period within which the appeal can be preferred; or