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UT Chandigarh - Section

Section 64 in The Punjab Value Added Tax Act, 2005

64. Condonation of delay.

- Notwithstanding any-thing contained in sub-section (4) of sections 62 and sub-section (2) of section 63, the appellate authority may, in the interest of justice, for the reasons to be recorded in writing, condone delay in cases where appeal is not filed within the stipulated period.