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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1) in New Mangalore Part Trust (Licensing of Stevedores) Regulation 2009

(1)Any person aggrieved by orders of the Chairman granting or refusing to grant a license or renewing to renew a license or suspending s license under these regulation may prefer an appeal in writing to the Central Government within 30 days of the communication of the orders appealed against.