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 0] [Section 228] [Entire Act] State of Rajasthan - Subsection Section 228(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (3)No appeal to the Board shall be brought after the expiration of ninety days from the date of the decree or order complained of.Review
