Section 33(7) in The Bharatiya Vayuyan Adhiniyam, 2024
(7)Every appeal under this section shall be filed within thirty days from the date of receipt of the copy of the order passed, and in such form and manner and accompanied with such documents and fee as may be prescribed:Provided that the said period may be extended by such further period, for reasons to be recorded in writing, but not exceeding thirty days.
