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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1) in Mumbai Port Trust (Licensing of Stevedores and Allied Matters) Regulations, 2012

(1)Any person aggrieved by any order under these regulations may prefer an appeal, in writing to the Chairman or any other higher authority within thirty days of the communication of the order appealed against.