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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 76(3) in The Andaman and Nicobar Islands Excise Regulation, 2012

(3)An appeal under this section shall be filed within thirty days from the date of communication of such decision or order together with self attested copy thereof: Provided that a further period of thirty days may be allowed if the appellant establishes that sufficient cause prevented him from presenting the appeal within the aforesaid period of thirty days.