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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(2) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007

(2)The appellate authority may entertain the appeal after expiry of period of sixty days, if the appellant satisfies the appellate authority that he was prevented by sufficient cause from filing the appeal in time.