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 17] [Entire Act] State of Meghalaya - Subsection Section 17(2) in The Meghalaya Employees' State Insurance Courts Rules, 1980 (2)Subject as aforesaid the provisions of Parts II and III of the Indian Limitation Act, 1908 (9 of 1908), shall so far as may be, apply to every such application.
