Section 3(3) in The Prevention of Money-laundering (Restoration of Confiscated Property) Rules, 2016
(3)No claimant shall be entitled to claim restoration of confiscated property before the Special Court beyond thirty days from the date of publication of the notice referred to in sub-rule (1):Provided that the Special Court may entertain any claim not exceeding further thirty days, upon the satisfaction that the claimant was prevented by sufficient cause.
