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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(3) in Telangana State Micro and Small Enterprises Facilitation Council Rules, 2017

(3)The Council may, on an application made by the respondent showing sufficient cause, allow such further time for the statement of Defense as it may consider fit, but not exceeding thirty days from the date of receipt by the respondent of the notice under sub-rule (1).