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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(3) in Punjab State Development Tax Act, 2018

(3)No appeal shall be entertained after the expiry of a period of sixty days from the date of receipt of the order:Provided that the Appellate Authority or the Tribunal, as the case may be, 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.