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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(2) in The Maharashtra Non-Trading Corporations Act, 1959

(2)An appeal under sub-section (1) shall be filed within two months of the date of the communication of the order:Provided that the appellate authority may admit an appeal after the expiry of such period, if the appellant satisfies the appellate authority that he had sufficient cause for not preferring the appeal within such period.