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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in Plant Quarantine (Regulation of Import into India) Order, 2003

(1)If an importer is aggrieved by the decision of the inspection authority regarding the destruction of any plant population, he may appeal to the Plant Protection Adviser within 7 days from the date of communication of the decision giving the grounds of appeal.