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[Cites 0, Cited by 0] [Section 316] [Entire Act]

State of Gujarat - Subsection

Section 316(e) in Gujarat High Court Rules, 1993

(e)If the Registrar or the authorized officer is of the view that appeal is not filed within the period of limitation, he shall make a note to that effect and direct the appellant or his advocate to file a separate application for condonation of delay which may be presented before the court.