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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(3) in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988

(3)The appellate authority may entertain the appeal after expiry of the period of sixty days if the appellant satisfies the appellate authority that he was prevented by sufficient cause from filing the appeal in time.