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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(2) in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978

(2)Every such appeal shall be preferred within ninety days from the date of communication of the order:Provided that the appellate authority may entertain an appeal after the expiry of the said period of ninety days if it is satisfied that the appellant was prevented by sufficient cause from filing it in time.