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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Kandla Port Trust (Licensing of Stevedores) Regulation, 2010

(1)Any person aggrieved by the order of the Chairman granting or refusing to grant a licence or renewing or refusing to renew a licence or suspending a licence under these regulations may prefer an appeal in writing to the Board within thirty days of the communication of the order appealed against.