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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3) in Expenditure-Tax Act, 1987

(3)An appeal shall be presented within thirty days of the receipt of the notice of demand relating to tax, interest or penalty under this Act:Provided that the Commissioner (Appeals) may admit an appeal after the expiration of the said period if he is satisfied that the appellant had sufficient cause for not presenting it within that period.