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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(2) in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002

(2)Where an application under sub-rule (i) has been filed after more than sixty days from the date of the order the Tribunal may condone the delay on a separate application filed for the purpose when the delay is properly explained.