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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3) in The Merchant Shipping (Continuous Discharge Certificate) Rules, 2017

(3)No appeal shall be admitted, if it is preferred after the expiry of the period prescribed under sub-rule (1) or (2):Provided that an appeal may be admitted after the expiry of period, if the appellate authority satisfies that the appellant had sufficient cause for not preferring the appeal within the prescribed period.