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[Cites 0, Cited by 0] [Section 77] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 77(3) in The Dadra and Nagar Haveli Excise Regulation, 2012

(3)Such appeal shall be filled within thirty days from the date of communication of such decision or order together with self-attested copy thereof :Provided that a further period of thirty days may be allowed if the appellant establishes that sufficient cause prevented him from presenting the appeal within the aforesaid period of thirty days.