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[Cites 0, Cited by 10] [Section 110D] [Entire Act]

Union of India - Subsection

Section 110D(1) in Motor Vehicles Act, 1939

(1)Subject to the provisions of sub-section (2), any person aggrieved by an award of a Claims Tribunal may, within ninety days from the date of the award, prefer an appeal, to the High Court:Provided that the High Court may entertain the appeal after the expiry of the said period of ninety days, if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal in time.