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

State of Karnataka - Subsection

Section 13(3) in Karnataka Sakaala Services Act, 2011

(3)An appeal against decision of competent officer shall lie to the appellate authority within sixty days from the date on which the decision was made:Provided that the appellate authority may admit the appeal even after the expiry of the period of sixty days if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.