55. Power of Registrar to condone delay in certain cases.
- The Registrar may, in his discretion and upon an application in writing by any foreman made within the period of fourteen days specified in any of the provisions of sub section (2) of Section 20, sub-section (2) of Section 21, Section 29 and Section 32, allow to the foreman further time not exceeding fifteen days to file a copy of any document under any of the provisions referred to above.
