31. Appeals to the Appellate Board.—
(1) Any person aggrieved by an order or decision of the
Registrar under this Act, or the rules made thereunder, may prefer an appeal to the Appellate Board within
three months from the date on which the order or decision sought to be appealed against is communicated
to such person preferring the appeal.
(2) No appeal shall be admitted if it is preferred after the expiry of the period specified under
sub-section
(1):
Provided that an appeal may be admitted after the expiry of the period specified therefore, if the
appellant satisfies the Appellate Board that he had sufficient cause for not preferring the appeal within the
specified period.
(3) An appeal to the Appellate Board shall be in the prescribed form and shall be verified in the
prescribed manner and shall be accompanied by a copy of the order or decision appealed against and such
fees as may be prescribed.
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