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 1] [Entire Act] State of Rajasthan - Section Section 7 in Rajasthan Escheats Regulation Act, 1956 7. Appeal. - Any informer aggrieved by the final order of the Collector under sub-section (9) of section 6 may appeal to the Board within sixty days of passing thereof.
