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[Cites 0, Cited by 0] [Section 14A(3)] [Section 14A] [Entire Act]

Union of India - Subsection

Section 14A(3)(b) in THE COASTAL AQUACULTURE AUTHORITY (AMENDMENT) ACT, 2023

(b)if the Appellate Authority sets aside the order imposing penalty, the whole of the sum deposited by the way of penalty shall be refunded to the appellant.