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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(2) in West Bengal Public Works Contractors (Regulation and Control) Act, 2006

(2)Every such appeal shall be preferred within ninety days from the date of communication of the order :Provided that the appellate authority may entertain an appeal after the expiry of the said period of ninety days, if it is satisfied that the appellant was prevented by sufficient cause from filing it in time.