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[Cites 0, Cited by 1] [Section 129DD] [Entire Act]

Union of India - Subsection

Section 129DD(2) in The Customs Act, 1962

(2)[ An application under sub-section (1) shall be made within three months from the date of the communication to the applicant of the order against which the application is being made:Provided that the Central Government may, if it is satisfied that the applicant was prevented by sufficient cause from presenting the application within the aforesaid period of three months, allow it to be presented within a further period of three months.