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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tripura - Subsection

Section 23(2) in Tripura Weights and Measures (Enforcement) Act, 1967

(2)Every such appeal shall be preferred within sixty days from the date of the decision, but the appellate authority may, if it is satisfied that the appellant was prevented by sufficient cause from not preferring the appeal within the said time, extend the time.