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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of West Bengal - Subsection

Section 36(3) in The Bengal Agricultural Income-Tax Act, 1944

(3)The Appellate Tribunal may admit an appeal after the expiry of the sixty days referred to in sub-sections (1) and (2) if [it] [Word substituted by W.B. Act 19 of 1949.] is satisfied that there was sufficient cause for not presenting it within that period.