Section 4 in The Multimodal Transportation Of Goods (Amendment) Act, 2000
4. Amendment of section 6.-
In section 6 of the principal Act, for sub- section 1, the following sub- section shall be substituted, namely:-" (1) Any person aggrieved by, refusal of the competent authority to grant or renew registration under section 4 or by cancellation of registration under section 5, may prefer an appeal to the Central Government within such period as may be prescribed.".
