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[Cites 0, Cited by 0] [Section 105] [Entire Act]

Union of India - Subsection

Section 105(2) in The Inland Vessels Act, 2021

(2)The State Government shall cause notice of every such appeal to be given to concerned officers or authorities whose order is made the subject matter of the appeal, and after giving an opportunity to the appellant; shall pass appropriate order by recording reasons thereof, which shall be final.