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Union of India - Section

Section 27 in The Vizagapatnam Harbour Craft Rules, 1950

27. Appeal from Deputy Port Conservator's Decision.

- An appeal shall lie from any decision of the Deputy Port Conservator under these rules, to the Conservator of the Port. Such appeal shall be preferred in writing within seven days from the date on which the decision of the Deputy Port Conservator appealed against has been communicated in writing to the party or parties concerned, and the decision of the Conservator thereof.