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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(12) in The Oil Industry (Development) Act, 1974

(12)Any party aggrieved by an order under sub-section (7), or sub-section (9) may, within thirty days from the date of the order, appeal to the Court empowered to hear appeals from the decisions of the Court which passed the order and the appellate Court may, after hearing the parties, pass such orders as it thinks proper.