Every appeal to the 1 [Court] under this Act shall be preferred within a period of sixty days from the date on which the order appealed against has been made: Provided that an appeal may be admitted after the expiry of the said period of sixty days, if the appellant satisfies the 1 [Court] that he had sufficient cause for not preferring the appeal within the specified period.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.