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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(5) in The Indian Naval Armament Act, 1923

(5)The [Central Government] [Substituted by the A.O. 1937 for "Local Government"] or any person aggrieved by any order of a Court, other than a High Court, under this section may, within three months of the date of such order, appeal to the High Court.