Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Entire Act] Union of India - Section Section 32 in The Tea Act, 1953 32. Appeal to Central Government .-Any person aggrieved by an order of the Board under section 14, section 15 or section 20 may appeal to the Central Government may cancel, modify or suspend any such order.
