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[Cites 0, Cited by 0] [Section 19P(1)] [Section 19P] [Entire Act]

Union of India - Subsection

Section 19P(1)(c) in Inland Vessels Act, 1917

(c)cancelling a certificate of registration under sub-section (2) of section 19O, may, within thirty days of the date on which he receives notice of such order, appeal against it to the State Government.