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 12] [Entire Act] State of West Bengal - Subsection Section 12(2) in The West Bengal Relief of Rural Indebtedness Act, 1975 (2)An appeal under sub-section (1) shall be made within thirty, days from the date of the decision or order referred to in that sub-section.
