(2)The Appellate Tribunal may, if it is satisfied that the applicant was prevented by sufficient cause from presenting the application within the period specified in sub-section (1) allow it to be presented within a further period not exceeding thirty days.] [Substituted by Act 46 of 1964, Section 26, for sub-Sections (1) and (2) (w.e.f. 1.4.1965). ]
