Legal Document View

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
[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(2)(a) in Punjab Package Deal Properties (Disposal) Rules, 1976

(a)A petition for revision shall be drawn up and presented in the same manner and within the same period as a Memorandum of appeal and shall be accompanied by a copy of order sought to be revised.