Section 10 in Industrial Disputes (Appellate Tribunal) Act, 1950
10. Limitation for filing appeals.
- An appeal under this Act may be preferred within thirty days--(i)from the date of the publication of the award or decision, where such publication is provided for by the law under which that award or decision is made; or(ii)from the date of making the award or decision, where there is or provision for such publication :Provided that the Appellate Tribunal may entertain the appeal after the expiry of the said period of thirty days, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
