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[Cites 0, Cited by 1] [Section 72] [Entire Act]

NCT Delhi - Subsection

Section 72(4) in The Delhi Excise Act, 2009

(4)Such appeal shall be filed within thirty days from the date of communication of such decision or order together with self attested copy thereof: Provided that a further period of thirty days may be allowed if the appellant establishes that sufficient cause prevented him from presenting the appeal within the aforesaid period of thirty days.