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Union of India - Section

Section 59 in The Gas Cylinders Rules, 2004

59. Appeal

.-(1) An appeal shall lie with the Central Government against any order passed by the Chief Controller refusing to grant, amend or renew a license or cancelling or suspending a license and to the Chief Controller against any order passed by the Controller.
(2)Every appeal shall be in writing and shall be accompanied by a copy of the order appealed against and shall be presented within sixty days of the order passed.