Section 33E(3) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016
(3)Every appeal under this section shall be preferred within a period of forty-five days from the date of the decision or order appealed against:Provided that the Supreme Court may entertain an appeal after the expiry of the said period of forty-five days if it is satisfied that there was sufficient cause for not filing it within that period.
