(1)Notwithstanding anything contained in Section 6 to the contrary, and subject to Section 8, the Board may, on the application of any of the parties, review its own decision or order in any case and may pass such order as it thinks fit:Provided that no such decision or order shall be reviewed unless notice has been given to the opposite parties to appear and to show cause why such order or decision should not be reviewed.(2)An application for review under sub-section (1) by any party shall be made within ninety days from the date of the decision or order of the Board.(3)In computing the period of limitation, the provision of the Indian Limitation Act, 1908 (Act IX of 1908) applicable to the applications for review of a judgement or order of a Civil Court shall, so far as may be apply to applications for review under this section.
