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[Cites 0, Cited by 0] [Section 19P] [Entire Act]

Union of India - Subsection

Section 19P(2) in Inland Vessels Act, 1917

(2)The State Government shall cause notice of every such appeal to be given to the registering authority concerned in such manner as may be prescribed, and after giving an opportunity to that authority and to the appellant to be heard shall pass such order thereon as it thinks fit.