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[Cites 0, Cited by 0] [Section 10M(1)] [Section 10M] [Entire Act]

Union of India - Subsection

Section 10M(1)(b) in The Export (Quality Control And Inspection) Act, 1963

(b)where the decision or order has been made by any officer subordinate to the Director of Inspection and Quality Control, to the Director of Inspection and Quality Control, within a period of forty-five days from the date on which the decision or order is served on such person: