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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3) in New Mangalore Part Trust (Licensing of Stevedores) Regulation 2009

(3)Not withstanding anything contained in sub-regulation (1), an appeal may be admitted after the period of thirty days if the appellant satisfies the Central Government that he had sufficient cause for not making an application within such period.....................................Traffic ManagerNew Mangalore Port Trust