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[Cites 0, Cited by 0] [Section 38H] [Entire Act]

Union of India - Subsection

Section 38H(8) in The Wild Life (Protection) Act, 1972

(8)An appeal under sub-section (7) shall be preferred within thirty days from the date of communication to the applicant, of the order appealed against:Provided that the Central Government may admit any appeal preferred after the expiry of the period aforesaid if it is satisfied that the appellant had sufficient cause for not preferring the appeal in time.