58. Powers of Registrar to condone delay in certain cases.
- The Registrar may, in his 'discretion and upon an application in writing by any foreman made within the period of fourteen days specified in sub-section (2) of section 22, sub-section (2) of section 23, section, 31 or section 34, allow to the foreman further time not exceeding fifteen days to file a copy of any document under any of the provisions referred to above.
