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[Cites 0, Cited by 0] [Section 80A] [Entire Act]

Union of India - Subsection

Section 80A(2) in Gold (Control) Act, 1968

(2)The Collector (Appeals) may, at the hearing of an appeal, allow the appellant to go into any ground of appeal not specified in the grounds of appeal, if the Collector (Appeals) is satisfied that the omission of that ground from the grounds of appeal was not wilful or unreasonable.