55. Power to Registrar to condone delay in certain cases.
- The Registrar may in his discretion and upon an application in writing by any foreman made within the period of fourteen days specified in any of the provisions of sub-section (2) of Section 20, sub-section (2) of Section 21, Section 29 and Section 32, allow to the foreman further time not exceeding fifteen days to file a copy of any document under any of the provisions referred to above.
