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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(3) in The Airports Economic Regulatory Authority Of India Act, 2008

(3)Every appeal under this section shall be preferred within a period of ninety days from the date of the decision or order appealed against:Provided that the Supreme Court may entertain the appeal after the expiry of the said period of ninety days, if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal in time.