Section 18(2A) in The Punjab Ayurvedic and Unani Practitioners Act, 1963
(2A)[ Notwithstanding anything contained in sub-section (2), an appeal under sub-section (1), which could be filed during the period commencing on the 4th February, 1966 and ending with the date of commencement of the Punjab Ayurvedic and Unani Practitioners (Haryana Amendment and Validation) Ordinance, 1968, may be filed within a period of sixty days from such commencement after excluding the time spent in obtaining a copy of the order appealed against] [Sub-section (2-A) added by Haryana Act 18 of 1969, Section 11 (with effect from 26th November, 1968).].
