Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Punjab - Subsection Section 28(3) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979 (3)The Chief Administrator may for good and sufficient reasons, entertain an appeal filed beyond the period of limitation provided under sub-rule (2).
