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 15] [Entire Act] State of Assam - Subsection Section 15(1) in The Assam Fire Service Rules, 1989 (1)An appeal to the appellate authority under sub-rule (1) of Rule 14 of the rules shall be preferred in Form 'E' and shall be accompanied by a fee of Rs. 500 (Rupees five hundred) only.
