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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Tamilnadu - Subsection

Section 42(2) in Tamil Nadu Private Schools (Regulation) Act, 2018

(2)The appellate authority may at its discretion, allow further time not exceeding one month for preferring the appeal under section 41, if it is satisfied that the appellant had sufficient cause for not preferring the appeal in time.