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 44A] [Entire Act] State of Haryana - Subsection Section 44A(1) in The Punjab Courts Act, 1918 (1)The period of limitation for an appeal under section 41 of this Part shall be ninety days from the date of the decree appealed against.
