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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(1) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016

(1)
(a)An appeal against an order passed by the Controller shall lie with the Chief Controller;
(b)An appeal against an order passed by the Chief Controller shall lie with the Central Government;
(c)An appeal against an order passed by the District Authority shall lie with the authority superior to him.