Section 94 — Limitation of appeals.

(1) No appeal shall lie,-- (a) in the case of first appeal, after the expiry of thirty days from the date of the order appealed against; and (b) in the case of a second appeal, after the expiry of sixty days from the date of the order appealed against. (2) In computing the above periods, the time required to obtain copies of the order appealed against shall be excluded.

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