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] [Entire Act] State of Maharashtra - Section Section 8 in Hyderabad (Abolition of Cash Grants) Compensation Bond Rules, 1962 8. Period of repayment . - Every bond shall be payable within a period of twelve years from the date of its issue.
