Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 63] [Entire Act] Union of India - Subsection Section 63(2) in Estate Duty act, 1953 (2)The Board may admit an appeal after the expiry of ninety days referred to in sub-section (10 if it is satisfied that there was sufficient cause for not presenting it within that period.
