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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 78(1) in Arunachal Pradesh Goods Tax Act, 2005

(1)The Appellate Tribunal may admit an appeal under section 77 after the period of limitation laid down in that section, if the appellant satisfies the Appellate Tribunal that he had sufficient cause for not preferring the appeal within such period.