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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Haryana - Subsection

Section 40(5) in The Haryana Clinical Establishments (Registration and Regulation) Act, 2014

(5)The Appellate Authority for Clinical Establishments or State Authority for Clinical Establishment may entertain an appeal preferred after the expiry of the prescribed period if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal in time.