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[Cites 0, Cited by 0] [Section 10P(1)] [Section 10P] [Entire Act]

Union of India - Subsection

Section 10P(1)(b) in The Export (Quality Control And Inspection) Act, 1963

(b)an appeal has been preferred to the Appellate authority against the order imposing such penalty but the appellant dies or is adjudicated an insolvent during the pendency of the appeal, then, it shall be lawful for the legal representatives of such person or the Official Assignee or the Official Receiver as the case may be, to prefer an appeal to the Appellate authority or as the case may be to continue the appeal before the Appellate authority in place of such person and the provisions of section 10M shall so far as may be, apply or continue to apply to such appeal.