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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Bombay Presidency - Subsection

Section 15(2) in The Bombay City Civil Court Act, 1948

(2)The period of limitation for an appeal from a decree or order of the City Court shall be thirty days from the day of such decree or order:Provided that the High Court may entertain the appeal after the expiry of the said period of thirty days, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal within the said period.