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 210] [Entire Act] State of Uttar Pradesh - Subsection Section 210(3) in U.P. Revenue Code, 2006 (3)No application under this section shall be entertained after the expiry of a period of third days from the date of the order sought to be revised or from the date of commencement of this Code, whichever is later.
