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 14] [Entire Act] State of Jharkhand - Subsection Section 14(iii) in Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017 (iii)The appellate authority may, for sufficient reason to be recorded in writing, condone the delay in filling of appeals.
