10. Right to make representations against registration, etc
(1)Any person deeming himself aggrieved by the registration under section 4, or re-registration or extension of the duration of registration or re-registration, as the case may be, under section 9 or by an order under sub-section (2) of section 7, may within the prescribed period make a representation to the Government against such registration, re-registration, extension or order.(2)The Government shall, after considering the representation and giving the aggrieved person an opportunity of being heard, either confirm or cancel the registration, re-registration, extension or order, as the case may be, and shall, in the case of confirmation, record a brief statement of the reasons therefor.
