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 33] [Entire Act] State of Madhya Bharat - Subsection Section 33(1) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950 (1)The period of limitation for a second appeal under section. 31 shall be ninety days from the date of the decree appealed against.
