Section 23(1) in THE NATIONAL ANTI-DOPING ACT, 2022
(1)Any person who is aggrieved by any decision under this Act, including—(a)a refusal to grant Therapeutic Use Exemption under section 5;(b)imposition of consequences for an Anti-Doping Rule Violation under section 6;(c)such other decision as may be specified by regulations, may prefer an appeal to the Appeal Panel in such form, within such time, and in such manner, as may be specified by regulations.
