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[Cites 0, Cited by 9] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(6) in The Unlawful Activities (Prevention) Act, 1967

(6)Any person aggrieved by an order made by the Designated Authority may prefer an appeal to the court within a period of thirty days from the date of receipt of the order, and the court may either confirm the order of attachment of property or seizure so made or revoke such order and release the property.