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Union of India - Section

Section 119 in The Coast Guard Act, 1978

119. Petitions to Central Government or Director-General against findings and sentences.—

Any person subject to this Act who considers himself aggrieved by a finding or sentence of any Coast Guard Court may present a petition to the Central Government or to the Director-General, and the Central Government or the Director-General, as the case may be, may pass such orders thereon as it or he may think fit.