Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 16] [Entire Act] State of Chattisgarh - Subsection Section 16(2) in Chhattisgarh Protection of Depositors Interest Act, 2005 (2)No appeal shall be entertained unless it is accompanied by satisfactory proof of seventy five percent deposit of liability with competent authority.
