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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(1) in The Tea (Distribution and Export) Control Order, 2005

(1)Any person aggrieved by an order;
(a)refusing to grant a certificate by the approved inspection agency; or
(b)delay in issuing certificate by the approved inspection agency; may within a period of one month from the date of such refusal or delay, appeal to the Licensing Authority.