Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] Union of India - Subsection Section 14(5) in The Organic Agricultural Produce Grading and Marking Rules, 2009 (5)The delay in filing an appeal may be condoned by the respective appellate Authority in the event of a reasonable cause being shown by the applicant.
