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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3) in Mumbai Port Trust (Licensing of Stevedores and Allied Matters) Regulations, 2012

(3)Notwithstanding anything contained in sub-regulation 1, an appeal may be admitted after the period of thirty days if the appellant satisfies the Chairman or any other higher authority that he had sufficient cause for not making an application within such period.