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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(6) in Punjab State Development Tax Act, 2018

(6)The order passed under sub-section (1) of this section shall be appealable before the Tribunal within a period of sixty days from the date of communication of the order:Provided that the Tribunal may admit an appeal preferred after the period of sixty days if it is satisfied that the assessee had sufficient cause for not filing the appeal within the stipulated time.