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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

Union of India - Subsection

Section 10A(6) in The Aircraft Act, 1934

(6)Every appeal under sub-section (5) shall be filed within thirty days from the date on which the copy of the order made by the designated officer is received by the aggrieved person and shall be in such form and manner, and be accompanied by such fees, as the Central Government may, by notification in the Official Gazette, make rules.