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[Cites 0, Cited by 0] [Section 82K] [Entire Act]

Union of India - Subsection

Section 82K(4) in Gold (Control) Act, 1968

(4)Any person who immediately before the appointed day was authorised to appear in any appeal or proceeding transferred under sub-section (1) or sub-section (2) shall, notwithstanding anything contained in Section 101-A have the right to appeal before the Appellate Tribunal in relation to such appeal or proceeding.