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 0] [Entire Act] Union of India - Section Section 4 in The Aircraft (Security) Rules, 2011 4. Appeals. - If any person is aggrieved by an order passed by an officer in exercise of a powers conferred on him by these rules, he may prefer an appeal to the Central Government.
