Legal Document View

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
[Cites 0, Cited by 0] [Section 13C(3)] [Section 13C] [Entire Act]

State of Maharashtra - Subsection

Section 13C(3)(a) in The Maharashtra Lifts Act, 1939

(a)in sub-section (3), for the words "the State Government" the words "the appellate authority appointed in this behalf by the State Government" shall be substituted;