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The Recycling of Ships Act, 2019 26. Appeal against decision of National Authority.- (1) Any person who is aggrieved by any decision made by the National Authority may file an appeal to the Central Government within a period of thirty days from the date of receipt of such decision in such manner as may be prescribed. (2) The appeal filed under sub-section (1) shall be disposed of in such manner as may be prescribed.    |
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