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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(b) in The Punjab School Education Board Employees (Punishment and Appeal) Regulations, 1978

(b)An application for review of an order shall not be entertained unless it is made within 30 days from the date of the passing of the order or unless the applicant satisfies the Board or the Chairman, as the case may be, that he had sufficient cause for not making the application till then.