Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttarakhand - Subsection

Section 33(3) in The Uttarakhand Water Tax on Electricity Generation Act, 2012

(3)Any person aggrieved by an order under sub-section (2) may, within thirty days of the order, prefer an appeal before the Commission :Provided that the Commission shall not pass any order without affording reasonable opportunity to the other party or parties, as the case may be.