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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(3) in The Tea (Distribution and Export) Control Order, 2005

(3)Any person aggrieved by an order;
(a)refusing to grant a business licence or renew a business licence; or
(b)cancelling or suspending a business licence or certificate, may within a period of three months from the date of the order, appeal to the Central Government.