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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1) in National Waterways, Safety Of Navigation And Shipping Regulations, 2002

(1)Any person aggrieved by an order of the Competent Officer issued under Regulation 20, may within thirty days from the date on which he receives such order, appeal against it to the officer so designated.