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[Cites 0, Cited by 0] [Section 31(13)] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(13)(ii) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(ii)If the appellant fails to prefer the appeal within the period specified in clause (i), the appellate authority may for reasons to be recorded in writing condone the delay for filing the appeal if the delay was for reasons beyond the control of the appellant:]