Section 13(5) in The Ozone Depleting Substances (Regulation And Control) Rules, 2000
(5)As appeal against an order of the registering authority shall lie with the authority specified in column (6) of Schedule V within thirty days of communication of such order.[* * *] [ Sub-Rr. (6) and (7) omitted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007).][* * *] [Sub-Rr. (6) and (7) omitted by S.O. 1561(E), dated 18.9.2007 (w.e.f. 18.9.2007). ]
