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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Punjab - Subsection

Section 29(3) in Punjab Manufactured Drugs Rules, 1959

(3)Every memorandum of appeal shall be accompanied by the order appealed against in original, or by certified copy of such an order, unless the omission to produce such an order or copy is explained to the satisfaction of the appellate authority. The time requisite for obtaining certified copy of such order shall be excluded in computing the period of limitation.