Section 7(4) in The Export (Quality Control And Inspection) Act, 1963
(4)Any person aggrieved by the refusal of any agency referred to in sub-section (1) to issue a certificate [, or by the amendment, suspension or cancellation of a certificate under sub-section (3A),] [Inserted by Act 40 of 1984, Section 4 (w.e.f. 2-7-1984).] may prefer an appeal within such time as may be prescribed to such authority as the Central Government may, by notification in the Official Gazette, constitute for the purpose of hearing appeals.
