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State of Madhya Pradesh - Section

Section 59 in M.P. Minor Mineral Rules, 1996

59. Limitation of Appeal, Review or Revision.

- No appeal revision or review under these rules shall be entertained after sixty days of the date of communication of the order :Provided that any such appeal, revision or review may be entertained by an appellate or review authority after the said period, if the appellant satisfies him that he has sufficient cause for not making the application within time.