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[Cites 0, Cited by 2] [Section 81] [Entire Act]

State of Maharashtra - Subsection

Section 81(3) in Maharashtra Public Universities Act, 2016

(3)Notwithstanding anything contained in sub-section (2), the Tribunal may entertain an appeal made to it after the expiry of the said period of thirty days, if it is satisfied that the appellant had sufficient cause for not preferring the appeal within that period.