293B. [ Power of Central Government or Board to condone delays in obtaining approval. [ Inserted by Act 4 of 1988, Section 121 (w.e.f. 1.4.1989).]
- Where, under any provision of this Act, the approval of the Central Government or the Board is required to be obtained before a specified date, it shall be open to the Central Government or, as the case may be, the Board to condone, for sufficient cause, any delay in obtaining such approval.] [ Substituted by Act 22 of 1995, Section 49, for Explanation (w.r.e.f. 1.3.1993).]
