Section 14A(3) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
(3)Notwithstanding anything contained in any other law for the time being in force, every appeal under this section shall be preferred within a period of ninety days from the date of the judgment, sentence or order appealed from:Provided that the High Court may entertain an appeal after the expiry of the said period of ninety days if it is satisfied that the appellant had sufficient cause for not preferring the appeal within the period of ninety days:Provided further that no appeal shall be entertained after the expiry of the period of one hundred and eighty days.
