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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(2) in The Offshore Areas Mineral (Development And Regulation) Act, 2002

(2)Every such appeal shall be preferred within prescribed period from the date on which the impugned order was made:Provided that the Central Government may, if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal within such prescribed period, permit the appellant to prefer the appeal within a further period as may be prescribed.