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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Manipur - Subsection

Section 50(2) in The Manipur Highways Act, 1979

(2)No appeal preferred after the expiry of the said period of three months shall be admitted.Provided that the time taken to obtain a copy of the decision and the map under sub-section (3) shall not be taken into account in calculating the said period of three months.