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] [Section 14] [Entire Act] Union of India - Subsection Section 14(4) in The Spices Board Act, 1986 (4)The procedure for disposing of an appeal shall be such as may be prescribed.Provided that before disposing of an appeal, the appellant shall be given a reasonable opportunity of being heard.
