Section 20(3) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
(3)Every appeal under sub-section (1) shall be filed within a period of forty-five days from the date on which a copy of the order made, or deemed to have been made, by the Tribunal is received by him and it shall be in such form and be accompanied by such fee as may be prescribed:Provided that the Appellate Tribunal may entertain an appeal after the expiry of the said period of [thirty days] [Substituted by Act No. 44 of 2016.] if it is satisfied that there was sufficient cause for not filing it within that period.
