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 82] [Section 28] [Entire Act] Union of India - Subsection Section 28(4) in The Hindu Marriage Act, 1955 (4)Every appeal under this section shall be preferred within a period of ninety days from the date of the decree or order.
