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[Cites 0, Cited by 0] [Section 54F] [Entire Act]

State of Punjab - Subsection

Section 54F(2) in The Punjab Minor Mineral Concession Rules, 1964

(2)No appeal shall be entertained, unless it is filed within sixty days from the date of communication of the order appealed against or such longer period as the appellate authority may allow for reasons to be recorded in writing.