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[Cites 0, Cited by 0] [Section 146A(6)] [Section 146A] [Entire Act]

Union of India - Subsection

Section 146A(6)(b) in The Customs Act, 1962

(b)any person against whom any such order or direction is made may, within one month of the making of the order or direction, appeal to the Board to have the order or direction cancelled; and