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[Cites 0, Cited by 0] [Section 101A(6)] [Section 101A] [Entire Act]

Union of India - Subsection

Section 101A(6)(b) in Gold (Control) Act, 1968

(b)any person against whom any such order or direction is made may, within one month of the making of the order or direction, appeal to the Administrator to have the order or direction cancelled; and