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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(2) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975

(2)No appeal shall be entertained after the expiry of sixty days from the date of receipt of demand notice or receipt of the order:Provided that, the appellate authority may admit the appeal after the expiry of the above period, if he is satisfied that there was sufficient cause for the delay.