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] [Section 82] [Entire Act] Union of India - Subsection Section 82(3) in Gold (Control) Act, 1968 (3)No order shall be made under sub-section (1) or sub-section (2) after the expiry of [one year] [Substituted for 'two years' by Act 21 of 1984, Section 55.] from the date of the decision or order of the adjudicating authority.
