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Union of India - Section

Section 43 in The Coffee Act, 1942

43. Appeals to the Central Government .-

(1)Any person aggrieved by an order of the Board refusing a license to or cancelling the license of a curing establishment may, within sixty days of the making of the order, appeal to the Central Government.
(2)Any person making an appeal under this section shall pay a fee of five rupees which shall be credited to Central Revenues.