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[Cites 0, Cited by 5] [Section 79] [Entire Act]

State of Haryana - Subsection

Section 79(3) in Haryana Registration and Regulation of Societies Act, 2012

(3)Any appeal shall be filed within a period of sixty days of the date of issue of the impugned orders. The appellate authority may entertain an appeal beyond this period up to a maximum of another sixty days on sufficient grounds for condonation of delay being shown.