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 15(2)] [Section 15] [Entire Act] State of Assam - Subsection Section 15(2)(g) in The Assam Displaced Persons (Rehabilitation Loans) Act, 1951 (g)the manner in which and the authority to whom appeals against orders issued under this Act may be instituted;