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Union of India - Section

Section 21 in National Housing Bank Employees' Regulations, 1994

21. Power to relax time-limit and to condone delays.

- Save as otherwise expressly provided in these regulations, the authority competent under these regulations to make any order may, for good and sufficient reasons or if sufficient cause is shown, extend the time specified in these regulations for anything required to be done under these regulations or condone any delay.