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 89] [Entire Act] State of Jharkhand - Subsection Section 89(iii) in The Jharkhand Agricultural Produce Markets Rules, 2000 (iii)In computing the period of limitation for filing an appeal under section 27-B the period spent in obtaining the copy of the order shall be excluded.
