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[Cites 0, Cited by 0] [Section 11(13A)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(13A)(3) in THE COASTAL AQUACULTURE AUTHORITY (AMENDMENT) ACT, 2023

(3)The Central Government may, by notification, authorise any officer of the Authority or the State Government or the Central Government, not below the rank of Deputy Secretary to the Government of India, to function as the Appellate Authority, who may affirm, vary or set aside the order passed by the adjudicating officer.