Section 6(3) in The East Punjab Molasses (Control) Act, 1948
(3)[ Any person aggrieved by an order passed by the Controller under this Act in case of discovery of any new and important matter or evidence which, after the exercise of due diligence, was not within his knowledge or could not be produced by him at the time when such order was made, or on account of some mistake or error apparent on the face of the record, or for any other sufficient reason, may apply for a review of such order to the Controller within thirty days from the date of that order. The Controller may, after giving notice to the parties concerned, review the order made by him.] [Substituted for sub-section (3) by Haryana Act 7 of 1971.]
