Section 21(5) in The National Investigation Agency Act, 2008
(5)Every appeal under this section shall be preferred within a period of thirty days from the date of the judgment, sentence or order appealed from:Provided that the High Court may entertain an appeal after the expiry of the said period of thirty days if it is satisfied that the appellant had sufficient cause for not preferring the appeal within the period of thirty days:Provided further that no appeal shall be entertained after the expiry of period of ninety days.
