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 38(2)] [Section 38] [Entire Act] State of Uttar Pradesh - Subsection Section 38(2)(d) in The U.P. Shri Badrinath Temples Rules, 1940 (d)be filed within 30 days of the communication to the appellant of the order appealed against.