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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(3) in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001

(3)The Tribunal may admit an appeal after the period of limitation specified in sub-section (2), If the appellant satisfies, the Tribunal that he had sufficient cause for not filing appeal within such period.