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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(2) in The M.P. Society Registrikaran Adhiniyam, 1973

(2)An appeal under sub-section (1) shall be filed within two months of the date of communication of the order :Provided that the Appellate Authority may admit an appeal after the expiry of such period if the appellant satisfies the Appellate Authority that he had sufficient cause for not preferring the appeal within such period.