Section 29(2) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
(2)No appeal under sub-section (1) shall be admitted if it is preferred after the expiry of a period of thirty days from the date of the order:Provided that, an appeal may be admitted after the expiry of the said period of thirty days, if the applicant satisfies the Government that he had sufficient cause for not preferring the appeal within the said period.
