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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(b) in The Punjab Ayurvedic and Unani Practitioners Act, 1963

(b)any appeal under section 18 which could be filed during the period referred to in clause (a) may be filed within a period of sixty days of the commencement of this Act, excluding the time spent in obtaining a copy of the order appealed against.']]