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[Cites 0, Cited by 2] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Immigration (Carriers' Liability) Act, 2000 Act

(2)Every such appeal shall be preferred within thirty days from the date of the order appealed against:Provided that the appellate authority may, if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal within the said period of thirty days, permit the appellant to prefer the appeal within a further period of thi ty days.