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State of Punjab - Section

Section 22 in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988

22. Power to relax time limit and to condone delay.

- Save as otherwise expressly provided in these rules, the authority competent under these rules to make any order may, for good and sufficient reasons or if sufficient cause is shown extend the time specified in these rules for anything required to be done under these rules or condone any delay.