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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(1)(a) in The Punjab Opium Orders, 1956

(a)an application for review of an order shall not be entertained unless it is made within thirty days from the passing of the order, or unless the applicant satisfies the officer that he had sufficient cause for not making the application within that period;