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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Jharkhand - Subsection

Section 35(2) in Bihar Entertainments Tax Rules, 1984

(2)The appeal shall be filed within forty-five days of the receipt of demand notice under rule 34:Provided that the appellate authority may for reasons to be recorded, admit an appeal after the expiry of the said period if it is satisfied that the appellant had sufficient cause for not presenting the appeal in time.